STATE OF KARNATAKA Vs. KALYANAMMA

JUDGEMENT

(1.) THE respondents (hereinafter referred as 'accused 1 to 3') were tried and acquitted for offences punishable under sections 408, 468, 469, 471, 420, 306 & 504 r/w 34 IPC. Therefore, State is before this court.

(2.) I have heard Sri B.Visweswaraiah, learned HCGP for State and Smt.M.R.Sinchana, learned counsel for accused 1 to 3.

(3.) ACCUSED 1 to 3 were tried for the following charges: -