STATE OF KARNATAKA Vs. K RAMACHANDRA

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378(1) and (3) of Cr.P.C. challenging the judgment dated 11.12.2007 made in S.C. No.160/06 on the file of the I Additional Sessions Judge and Fast Track Court II, Kolar, acquitting the respondents accused for the charges levelled against them.

(2.) FOR the purpose of convenience and better understanding the respondents 1 to 4 are herein after referred to as accused Nos. 1 to 4 as arraigned in the Sessions Case.

(3.) BRIEF facts of the case leading to the filing of the appeal may be stated as under: