STATE OF KARNATAKA Vs. MEHABOOB

JUDGEMENT

(1.) AGAINST the Judgment and Order dated 28.10.2009 passed by Presiding Officer, Fast Track Court No.VIII, Bangalore in S.C.No.1041/2006, acquitting the respondents/accused of the charges levelled against them for the offences punishable under Sections 498 -A and 307 of IPC, the State has presented this appeal.

(2.) THE Respondents 1 to 4 herein would be referred to in the course of the Judgment as 'Accused Nos.1 and 4' the rank held by them before the trial Court.

(3.) THE case of the prosecution as projected before the trial Court, in brief, is as under: