BAPUGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE appeals and the Criminal Revision Petition arise out of the judgment of acquittal drawn by the Fast Track Court -V, Gulbarga in S.C.No.47/2005 dated 01.06.2007.

(2.) CRIMINAL Appeal No.1673/2007 is a State appeal against the order of acquittal. The appellants/complainant Bapugouda and another victim of the incident Karabasappagouda in Criminal Appeal No.1140/2007 are aggrieved by the order of the Sessions Court whereby the cash amount of Rs.1,13,500/ - (Mos. 2 to 4) has been ordered to be returned to the first accused. Criminal Revision Petition No.1047/2007 is by the complainant/Bapugouda assailing the acquittal of the accused persons.

(3.) FACTS , stated briefly, are: