SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ACCUSED No.1 and his wife (accused No.2) were tried for offences punishable under sections 341 & 307 r/w 34 IPC. The learned trial Judge convicted accused No.1 for an offence punishable under section 307 IPC and acquitted him of an offence punishable under section 341 IPC. The learned trial Judge has acquitted accused No.2 of offences punishable under sections 341 & 307 r/w 34 IPC. Therefore, accused No.1 is before this court.

(2.) I have heard Sri Vighneshwar S.Shastri, learned counsel for accused No.1 and Sri B.Visweswaraiah, learned HCGP for State.

(3.) THE State has not preferred an appeal against acquittal of accused No.2 of aforestated offences. Therefore, the following points would arise for determination: -