STATE OF KARNATAKA Vs. HARINI NAIK

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378(1) and (3) of Cr.P.C., challenging the Judgment dated 18.12.2009 made in S.C.No.44/2004 on the file of III Addl. Sessions Judge, D.K, Mangalore, acquitting the respondents/accused for the offences punishable under Sections 323, 324, 109, 307 read with Section 34 of IPC.

(2.) FOR the purpose of convenience and better understanding, the Respondents 1 to 3 are hereinafter referred to as 'the accused Nos.1, 3 and 4' respectively, as arraigned in the Sessions case.

(3.) BRIEF facts of the case leading to the filing of the appeal may be stated as under: