STATE Vs. SOMASHEKARA

JUDGEMENT

(1.) THE respondent (hereinafter referred as "accused No. 1) and accused No. 2 were tried for an offence punishable under Section 307 r/w 34 IPC. The learned Sessions Judge acquitted accused No. 2 of an offence punishable under Section 307 r/w 34 IPC and convicted accused No. 1 for an offence punishable under Section 324 IPC. Therefore, the State has filed this appeal against the judgment of acquittal of accused No. 1 for an offence punishable under Section 307 r/w 34 IPC.

(2.) THE learned Government Pleader has filed a memo reading as hereunder: -

(3.) WE heard Sri Vijayakumar Majage, learned Government Pleader for the State and Sri Vishwanatha Poojary K, learned counsel for accused No. 1.