STATE Vs. RAMANJI

JUDGEMENT

(1.) This criminal appeal is filed under Section 378(1) and 378(3) of Criminal Procedure Code, 1973 praying to grant leave to file an appeal against the judgment dated 20-10-2010 passed by the Additional Sessions Judge, FTC-XIV, Bangalore, in S.C. No. 999 of 2009, acquitting the respondent for the offence punishable under Sections 397 and 398 read with Section 511 of Indian Penal Code, 1860. Heard the learned Special Public Prosecutor and the learned Counsel for the respondent. The records of the Trial Court were called for and I have carefully examined the same.

(2.) Facts of the case is as under:

(3.) In the Trial Court, P.Ws. 1 to 6 were examined; Exs. P. 1 to P. 5(a) were marked; M.O. 1-knife and M.O. 2-towel were marked. The defence has not examined any witnesses.