STATE OF KARNATAKA Vs. MUNIBYREGOWDA

JUDGEMENT

(1.) Sri S.Shankarappa, learned counsel submits that he takes notice on behalf of respondents 7 and 8 also.

(2.) This appeal is directed against the judgment and order of conviction dated 3.8.2007 passed by the Fast Tract Court, Bangalore Rural District, Bangalore, in SC.No.50/2007, by which the Court below acquitted the accused for the offence punishable under Section 307 of IPC.

(3.) It is relevant to note here itself that by the impugned judgment, the trial Court convicted the accused for the offences punishable under Sections 143, 147 r/w. Section 149 of IPC, Section 324 r/w. Section 149 of IPC and Section 506 r/w. Section 149 of IPC. However, no conviction was recorded for the offence punishable under Section 307 of IPC. Hence, this appeal is filed by the State praying to modify the impugned judgment by convicting the accused for the offence punishable under Section 307 of IPC also.