(1.) This appeal by the State is directed against the Judgment and order dated 17th October, 2006 passed by the Sessions Judge, Udupi, in S.C.No.97/2001.
(2.) By the impugned judgment and order, the learned Sessions Judge has acquitted the accused Nos.1 to 3 of the offences punishable U/Ss.120(B), 302 r/w Section 149 of IPC and sections 3 and 25 of the Indian Arms Act.
(3.) Aggrieved by that, the Appellant State has filed this appeal.