STATE OF KARNATAKA Vs. RASOOLSAB

JUDGEMENT

(1.) THIS Criminal Appeal is filed by the State against the order of acquittal dated 26.11.2007 in S.C.No.110/2005 on the file of the III Addl.Sessions Judge, Gulbarga, in acquitting the accused persons for the offences punishable under Sections 143, 147, 148, 324, 326, 307 read with Section 149 of IPC.

(2.) BRIEFLY stated the case of the prosecution is:

(3.) BY the time of the trial, accused Nos.1 and 14 were reported dead and the case against them abated. Charges for the offences punishable under Sections 143, 147, 148, 324, 326, 307 read with Section 149 of IPC were framed against the accused. However, they pleaded not guilty. During the trial, 19 witnesses were examined for the prosecution. Documents Exs.P1 to P37 and material objects M.Os.1 to 11 were marked. Though defence did not lead evidence, during the cross examination of the witnesses, Exs.D1 to D24 were marked. After recording the statements of the accused under Section 313 of Cr.P.C. and after giving audience to both sides, the learned Trial Judge has acquitted the accused from all the charges.