STATE OF KARNATAKA Vs. SAMMANDSAB FAKRUDDINSAB

JUDGEMENT

(1.) The captioned appeal is by the State assailing the judgment and order of acquittal dtd. 16/1/2020 passed by the II Additional District and Sessions Judge, Haveri (sitting at Ranebennur) in S.C.No.7/2017, wherein the learned Sessions Judge has acquitted the respondents/accused for the offences punishable under Ss. 143, 147, 148, 323, 324, 341, 307, 447, 504 and 506 r/w Sec. 149 of IPC.

(2.) The brief facts of the prosecution case are as under:

(3.) A crime came to be registered. The Investigating Officer undertook the investigation and laid charge sheet. On receipt of charge sheet, the charges were framed. The accused did not plead guilty and claimed to be tried. In order to prove the charges leveled against the accused, the prosecution in all examined 18 witnesses, marked 15 documents as Exs.P1 to P15. M.Os.1 to 4 were marked.