STATE Vs. OBANNA

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378 (1) & (3) of Cr.P.C. challenging the judgment dated 7.1.2010 made in S.C.No.88/08 on the file of Prl. Sessions Judge at Chitradurga, acquitting the respondents accused for the offences punishable under Sections 376, 417 and 506 r/w 149 of IPC.

(2.) FOR the purpose of convenience and better understanding, respondent Nos. 1 to 6 are referred to as accused Nos.1 to 6 respectively, as arraigned in the sessions case.

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