STATE OF KARNATAKA Vs. S P SURESH

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378(1) and (3) of Cr.P.C., challenging the Judgment dated 19.12.2009 made in S.C.No.454/2007 on the file of Fast Track Court No.IX, at Bangalore city.

(2.) THE Respondents 1 to 6 hereinafter referred to as charge -sheet Accused Nos.1, 2, 3, 4, 5 and 6, respectively, as arraigned in the Sessions Case.

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