STATE Vs. SHIVANNA S/O CHIKKEGOWDA; S S UMESHA; S N SOMASHEKAR; MANGALAMMA; GOWRAMMA; HEMAVATHI; BETTAMMARA RAMANNA; PUTTASWAMY; PRAKASHA

JUDGEMENT

(1.) The respondent nos.1 to 9 were arrayed as accused Nos.1 to 9. They were tried and acquitted of offences punishable under Sections 143, 148, 323, 324, 307, 448 r/w Section 511 IPC. Therefore, the State is before this Court.

(2.) We have heard Sri. Vijayakumar Majage, learned Government Pleader for the State and Sri. S. Anil Kumar, learned counsel for accused.

(3.) Before adverting to appreciation of evidence, it is necessary to state inter-se relationship of some of the prosecution witnesses and accused and also certain facts which have not been disputed by accused.