STATE Vs. Y.S. THAMMEGOWDA AND ORS.

JUDGEMENT

(1.) THE judgment and order of acquittal dated 25 -7 -2011 passed by the Additional Sessions Court, Hassan, in S.C. No. 45 of 2006 is called in question in this appeal by the State.

(2.) SRI Vijayakumar Majage, learned Additional State Public Prosecutor taking us through the material on record submits that the evidence of P.Ws. 1 to 3 is sufficient to bring home guilt against the accused; accused had intention to commit the murder of P.W. 2 inasmuch as they came prepared with the clubs and chopper; the reasons assigned and the conclusions arrived at by the Trial Court are not proper and correct.

(3.) WE have meticulously perused the material on record and the judgment of the Court below. We find that the Trial Court has assigned the valid reasons for coming to the conclusion. It has considered each and every aspect of the matter while coming to the conclusion. The evidence of each of the witnesses is assessed by the Trial Court with all seriousness while coming to the conclusion.