STATE OF KARNATAKA Vs. KUMAR

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378 (1) & (3) of Cr.P.C challenging the judgment dated 06.10.2009 made in S.C.No.740/2007 on the file of FTCVI at Bangalore City, acquitting the respondent -accused for the offence punishable under Section 302 of IPC.

(2.) THE respondent -accused who was produced under warrant did not move for Bail and therefore, he has been remanded to Judicial Custody. Since the respondentaccused had no means to defend himself, Mr.A.V.Ramakrishna was appointed as amicus curiae to defend him.

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