STATE AND ORS. Vs. HARISH NAIKA AND ORS.

JUDGEMENT

(1.) THE Judgment and Order dated 29th September 2010/19th October 2010 passed by the Fast Track Court -VII, Doddaballapur in Sessions Case No. 262/2009 is the subject matter of these two appeals.

(2.) CRIMINAL Appeal No. 179/2011 is filed by the State praying for enhancement of sentence against Accused No. 1 in respect of the offence under Sections 376 of IPC so also it is prayed by the State to impose sentence in respect of the offence under Section 313 of IPC.

(3.) IN order to prove its case, the prosecution in all examined 11 witnesses and got marked 9 Exhibits. On behalf of the defence, 3 witnesses were examined and 4 documents were got marked.