SHARADA URS Vs. BHARTHI URS RANI AND ORS.

JUDGEMENT

(1.) Being aggrieved by the judgment of acquittal rendered by the Fast Track Court -I, Bangalore City in SC No.489/2004, the above said two appeals have been preferred.

(2.) Criminal Appeal No.952/2010 is filed by the mother of the deceased (PW -3 before the Trial Court), whereas Criminal Appeal No.754/ 2010 has been preferred by the State. The Trial Court has acquitted the accused Nos.1 to 3 (Respondents 1 to 3) herein for the offences punishable under Sections 120B, 302,201 read with Sec. 34 of Penal Code vide judgment dated 27.3.2010.

(3.) At the preliminary stage, the respondents have raised an objection with regard to the maintainability of the appeal preferred by the mother of the deceased (PW - 3 before the trial court) before this Court. However, the said contention has been considered by this court in detail and vide order dated 27.3.2010, this court has held that the appeal is maintainable. Therefore, the above said jurisdictional point has already been answered by this court as noted above. Therefore, there is no need to again delve upon the said point.