STATE OF KARNATAKA Vs. MANJUNATHACHARI AND RATHNAMMA

JUDGEMENT

(1.) THIS is an Appeal filed by the State under Section 378(1) & (3) of the Code of Criminal Procedure, challenging the judgment dated 1.10.2009 made in S.C. No. 506/2004 on the file of Fast Track Court -VI, at Bangalore City.

(2.) FOR the purpose of convenience and better understanding, respondents 1 and 2 are hereinafter referred to as 'accused Nos. 1 and 2', respectively, as arraigned in the Sessions Case.

(3.) LEARNED Addl. S.P.P. submits that P.W.1/the victim and parents and elder and younger brother of the victim have deposed in support of the prosecution and as per Ex. P5/wound certificate issued by General Hospital at Doddaballapur, P.W.1/Manjula had sustained four simple injuries and as per another wound certificate at Ex. P7, she had sustained fracture of femur and pattella, but the trial Court erred in rejecting the evidence placed on record. He submits that the accused may be convicted for the charges levelled against them.