STATE OF KARNATAKA Vs. NANJEGOWDA,

JUDGEMENT

(1.) THIS appeal by the State is directed against the judgment and order dated 26.11.2008 passed by the Presiding Officer, Fast Track Court -IV in S.C. No.86/2005 acquitting the respondents -accused of the charges levelled against them for the offences punishable under Sections 143, 148, 427, 435, 307, 326, 324 and 506 r/w. 149 IPC.

(2.) THE case of the prosecution in brief as projected before the trial court was as under: -

(3.) THE accused on their appearance before the learned Sessions Judge, pleaded not guilty for the charges levelled against them and claimed to be tried.