STATE OF KARNATAKA Vs. SATHISHA

JUDGEMENT

(1.) CRIMINAL Appeal No.194/2009 is filed by State against the judgment of acquittal of accused 1 & 2 of an offence punishable under section 3 r/w section 25 of the Arms Act, 1959 (for short, 'Arms Act').

(2.) I have heard Sri B.Visweswaraiah, learned HCGP for State, Sri P.Nataraju, learned counsel for petitioner -accused No.1 in Criminal Revision Petition No.28/2009 and Sri I.S.Pramod Chandra, learned standing counsel for respondents 2 and 3/accused 2 and 3 in Criminal Appeal No.194/2009.

(3.) THE prosecution has adduced evidence of PW2, PW9 to PW12 to prove aforestated offences.