STATE Vs. YOGESH @ YOGI

JUDGEMENT

(1.) THIS appeal by the State is directed against the Judgment and Order dated 25.04.2008 passed by the Presiding Officer, Fast Track Court -II, Bangalore City, in S.C. No. 862/2005 acquitting Respondents/Accused Nos. 1 to 4 of the charges levelled against them for the offence punishable under Section 302 r/w. 34 of IPC. During the course of judgment, the respondents herein would be referred to as Accused Nos. 1 to 4, the rank which they held before the Trial Court.

(2.) THE case of the prosecution in brief is as under: -

(3.) AFTER completion of investigation, PW. 31 laid the charge sheet. Accused Nos. 1 to 4 on being produced before the jurisdictional Magistrate, were remanded to judicial custody and they continued to remain in custody during the trial of the case.