STATE OF KARNATAKA Vs. UMESH ALIAS UMI

JUDGEMENT

(1.) THE judgment and order of acquittal passed by the Sessions Court in Sessions Case No.212/2006 clubbed with Sessions Case No.21/2007 dated 30.10.2007 is called in question, in these appeals.

(2.) THE respondents/accused in these appeals were charged and tried for the offences under Sections 143, 144, 147, 148, 302 read with Section 149 of IPC. All of them are acquitted of the offences for which they were charged, by the impugned judgment and order. The State has preferred these appeals questioning the judgment and order of acquittal.

(3.) THE case of the prosecution in brief is that the deceased Puneeth and accused No.1 -Umesh were friends since 10 years prior to the incident. However, they developed animosity between themselves in the matter of a girl. There used to be frequent quarrels between deceased Puneeth and accused No.1. They used to exchange abusive words over phone also.