STATE OF KARNATAKA Vs. VIKRAM BHAT

JUDGEMENT

(1.) THIS appeal filed by the State is directed against the judgment and order dated 16.02.2010 passed by the Presiding Officer, Fast Track Court, Puttur, Dakshina Kannada District, in S.C.No.23/09 acquitting the respondents -accused 1 to 7 of the charges leveled against them for the offences punishable under Sections 143, 504, 148, 323, 302 & 506 r/w Section 149 of Indian Penal Code.

(2.) DURING the course of this judgment, respondents 1 to 7 herein would be referred to as accused Nos.1 to 7, the rank which they held in the trial Court.

(3.) ACCUSED Nos. 1 to 7 were charge sheeted for the aforesaid offences alleging that the accused as members of unlawful assembly at about 1.30 p.m. on 12.12.2008 at Vikram Bar in Uppinangady, the common object of which was to commit murder of Purushotham Gowda, in furtherance of the said common object, they physically assaulted Purushotham Gowda with bottles and thereby caused severe injuries, to which he succumbed.