STATE Vs. JAGADEESHA

JUDGEMENT

(1.) CRL .A.No.192/2010 is filed by the State under Section 378 (1) & (3) of Cr.P.C challenging the judgment dated 15.10.2009 made in S.C.No.100/07 acquitting the respondent -accused No.2 for the offence punishable under Sections 307, 506 Part -II r/w Section 34 of Indian Penal Code. Whereas Crl.A.No.193/2010 is also filed by the State under Section 377 of Cr.P.C challenging the judgment dated 15.10.2009 made in S.C.No.100/07 on the file of Sessions Judge at Ramanagar, on the ground of inadequacy of sentence.

(2.) SINCE , these two appeals are directed against one and the same judgment, we proceed to dispose of both the appeals by this common judgment.

(3.) THE respondents in the above said two appeals are hereinafter referred to as 'the accused No.2 and accused No.1' respectively.