GAYITHRI AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE judgment and order of conviction dated 16.3.2011 passed by the Fast Track Court, Arkalgud in S.C. No. 136/2009 is called in question in these two appeals.

(2.) CRL . A. No. 914/2011 is filed by accused No. 1 and Crl. A. No. 389/2011 is filed by accused No. 2.

(3.) IN order to prove its case, the prosecution in all examined 22 witnesses and got marked 18 exhibits and 5 material objects. On behalf of the defence one witness is examined and 6 documents were got marked. As aforementioned, the trial Court convicted both the accused for the offence punishable under Section 302 r/w Section 34 of IPC.