GUNDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE judgment and order of conviction dated 1.3.2011 passed by the III Addl. Sessions Court, Mysore in Sessions Case No. 187/2009 is called in question in these two appeals.

(2.) CRL .A. No. 332/2011 is filed by the convicted accused seeking for an order of acquittal. Crl.A. No. 603/2011 is filed by the State seeking the order of conviction against the accused for the offence under Section 307 of IPC.

(3.) IN order to prove its case, the prosecution in all examined 10 witnesses, got marked 9 exhibits and two material objects. On behalf of the defence no witness is examined.