(1.) The judgment and order of acquittal dated 25.11.2011 passed by the Fast Track Court-I, Bangalore city in Sessions Case No.1076/2011 is called in question in this appeal.
(2.) Heard the learned SPP and perused the records made available before the Court.
(3.) The accused were tried and acquitted of the offences punishable under Sections 448, 324, 427, 354, 504, 307 r/w Section 34 of IPC.