STATE Vs. AJAMAL KHAN

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378(1) & (3) of Cr.P.C. challenging the judgment dated 12.11.2009 made in S.C. No. 8/2007 on the file of the Presiding Officer, Fast Track Court -IX, Bangalore City,

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

(3.) THE respondent, who is Accused No.2 in S.C. No.8/2007 faced trial for the offences punishable under Sections 324 and 307 r/w. 34 of IPC before the Sessions Court. In support of the case of the prosecution, it has got examined as many as 7 witnesses, got marked 6 documents and got exhibited 6 material objects. After the evidence on the side of the prosecution was over, statement of the accused under Section 313 of Cr.P.C. was recorded. The accused has denied all the incriminating circumstances appearing in the evidence of the prosecution witnesses. He has not adduced any defence evidence. The trial court, after hearing arguments and on perusing the oral and documentary evidence, came to the conclusion that the prosecution failed to prove the guilt of the accused for the charges levelled against the respondent -accused and therefore recorded the judgment of acquittal. This is impugned in this appeal filed by the State.