STATE Vs. SULOCHANA

JUDGEMENT

(1.) THE office is directed to delete the name of Mr. K.R. Keshavamurthy as appearing for the respondent since he has been appointed as the State Public Prosecutor. The respondents are however, represented by Mr. Sridhar C.K., learned counsel.

(2.) THE present appeal is filed in the following circumstances:

(3.) THE Court having taken cognizance, a case in Special Case No. 41/2006 was registered and the matter was committed to the Sessions Court, which framed the charges against the accused and the accused having pleaded not guilty had claimed to be tried. The prosecution is said to have tendered evidence through PWs 1 to 8 and produced material documents. The Court below had acquitted the accused. Hence, the State is in appeal.