BALLASHETTY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal by the victim is directed against the judgment and order dated 23.11.2010 in S.C. No. 31/2009 passed by the Fast Track Court, Kollegal, sitting at Chamarajanagar, whereby all accused Nos. 1 to 6 are acquitted of the offences under Sections 302, 201 r/w Section 34 of IPC.

(2.) THE facts which gave rise to this appeal are stated as under:

(3.) BEFORE proceeding to appreciate the evidence, it would be relevant to state that accused Nos. 1 to 4 are direct brothers. Accused No. 5 is the son of accused No. 3 and accused No. 6 is the son of accused No. 2.