PRASHANTH HEGDE Vs. SURESH SALIAN

JUDGEMENT

(1.) ALL these appeals arise out of the common judgment and order dated 16.1.07 passed in Crl. A. Nos. 92/2003, 93/2003 and 94/2003 on the file of III Addl. & Sessions Judge, Mangalore, whereby the learned Sessions Judge allowed the appeals and reversed the judgment of acquittal of the accused in C.C. Nos. 1333/2003, 1652 and 1652/2003 on the file of V JMFC, Mangalore.

(2.) THE brief facts which gave rise to these appeals are as under: - -

(3.) I have heard the submissions made by the learned counsel appearing for the complainant and the respondent -accused. Perused the records and the judgment and order passed by both the Courts below.