S VASUDA W/O S R VASUDEVARAV Vs. GURUMURTHY @ HARISHA @ GUNDA; ANGADI MAHESHWARAPPA; VIMALAKSHAMMA; VEERESH @ VEERENDRAKUMAR; STATE OF KARNATAKA

JUDGEMENT

(1.) The respondents no.1 to 4 (hereinafter referred to as accused no.1 to 4) were tried and acquitted of offences punishable under Sections 114, 448, 376, 506 r/w 34 IPC.

(2.) We have heard Sri.Bhanu Prakash, learned counsel for appellant and we have been taken through the impugned judgment and certified copies of relevant documents.

(3.) The victim and her husband were the tenants of second accused. They were in occupation of a shop of second accused. They were carrying on paint business. Accused no.2 had filed O.S.No.928/2007 against the husband of victim for his eviction from the shop premises of accused no.2.