STATE OF KARNATAKA Vs. CHIKKEGOWDA

JUDGEMENT

(1.) THE respondents 1 to 15 in Crl. A. No. 161/2011 were arrayed as accused Nos. 1 to 9 and 11 to 16 in S.C. Nos. 144/2003 and 196/2003. They were tried and acquitted for offences punishable under Sections 143, 147, 148, 302, 307, 326, 354 r/w 149 IPC. Incidentally, it is necessary to state that accused No. 10 namely Karuna @ Karunakara died during trial. Therefore, case against him abated.

(2.) THE State has filed Crl. A. No. 161/2011 against impugned judgment. The wife of deceased and injured namely Smt. Annapoorna (PW. 1) has filed Crl. A. No. 345/2011 against acquittal of accused No. 1. She has also filed Crl. A. No. 335/2011 against acquittal of accused Nos. 2 to 9 and 11 to 16.

(3.) WE have been taken through evidence and impugned judgment.