STATE OF KARNATAKA Vs. M MANJUNATH

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378 (1) and (3) of Cr.P.C. challenging the judgment dated 23.09.2009 made in S.C. No.456/06 on the file of the Fast Track Court -VIII at Bangalore City. The respondents No.1 to 6 are hereinafter referred to as accused Nos.1 to 6 as arraigned in the Sessions Case.

(2.) RESPONDENT No.1 husband of the deceased Vasanth Kumari (accused No.1) died on 17.10.2013. Thus, respondent Nos.2 to 6 (accused Nos.2 to 6) are before this Court.

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