STATE OF KARNATAKA Vs. VASU

JUDGEMENT

(1.) This appeal is preferred by the State challenging the judgment and order of acquittal in SC No.74/2012 passed by I Additional District and Sessions Judge, Bangalore Rural District, Bangalore.

(2.) The respondent was sole accused in SC No.74/2012. He was tried in the said case for the offences punishable under Ss. 366, 309, 302 and 201 of IPC on the basis of charge sheet filed by Tavarereke Police in Crime No.417/2011. Crime No.417/2011 was registered initially against the accused, his sister and brother-in-law for the offence punishable under Sec. 366 read with Sec. 34 of IPC. But while filing charge sheet, the sister and brother-in-law were dropped. For the purpose of convenience, parties are referred to henceforth according to the ranks before the trial Court.

(3.) The case of the prosecution in brief is as follows: