STATE Vs. CHANNAMMA ALIAS KUNIT CHANNAMMA

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378(1) and (3) of Cr.P.C., challenging the Judgment dated 30.09.2009 made in S.C.No.32/2007 on the file of Sessions Court, at Chickballapur, acquitting the respondents/ accused for the offences punishable under Sections 498 -A and 302 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 Accused Nos.1, 2 and 3 respectively.

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