STATE OF KARNATAKA Vs. VENKATESH ALIAS CHILALI

JUDGEMENT

(1.) THIS is an appeal preferred by the State against the judgment and order of acquittal dated 29.1.2010, in S.C.No.80/2008, on the file of the Additional Sessions Judge (Fast Tract Court), Chitradurga. By the order under appeal, the trial Court has acquitted all accused - respondents of charges under Sections 143, 147, 148, 149, 504, 323, 324, 427, 307, 506(2), read with section 149 IPC.

(2.) THE case of the prosecution before the trial Court was that on 18.5.2008, at about 4.00 P.M., P.W.5 - complainant, her daughter and daughter -in -law were attacked and assaulted by the accused who had come in a group; accused No.1 assaulted C.W.4 by a stone and caused injury; accused Nos.3 and 4 damaged a motor cycle and caused a loss to an extent of Rs.6,000/ -; accused No.1 attempted to kill P.W.5 -complainant by a stone; all the accused threatened the complainant and other inmates and thus the aforementioned unlawful activities of the accused squarely fall within the definition of the offences mentioned supra.

(3.) WE have heard Shri M.Narayana Reddy, SPP for the State and Shri R.B.Deshpande, advocate for the respondents and perused the records made available by the Public Prosecutor.