STATE OF KARNATAKA Vs. S. SRINIVASAN

JUDGEMENT

(1.) In this appeal filed under Sec. 378(1)(2)(b) and (3) of Cr.P.C, the State has challenged the impugned judgment and order dtd. 16/6/2011 in Crl.A.No.139/2010, whereby the Sessions Court has allowed the appeal filed by respondent Nos.1 and 2/accused Nos.1 and 2 herein, challenging their conviction and sentence in C.C.No.425/2003 dtd. 14/10/2010, by which the trial Court convicted them for the offences punishable under Sec. 27 (b) (ii) and 28 of the Drugs and Cosmetics Act, 1940 r/w Sec. 34 of I.P.C. and sentenced them to undergo imprisonment and pay fine as detailed in the order therein.

(2.) By the impugned judgment and order, the Sessions Court has acquitted respondent/accused Nos.1 and 2 for the above said offences.

(3.) For the sake of convenience the parties are referred to by their before the trial Court.