NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The judgment and order of acquittal dated 23.02.2011 passed by the Additional Sessions Judge, Fast Track Court-XIV, CCC, Bengaluru, in S.C. No.522/2009, is the subject matter of these appeals. By the impugned judgment and order, the Trial Court has acquitted the accused for the offence punishable under Section 302 of IPC and convicted him for the offence punishable under Section 306 of IPC.

(2.) Crl. A. No.468/2011 is filed by the convicted accused praying for his acquittal, whereas Crl. A. No.1038/2012 is filed by the State questioning the order passed by the Trial Court acquitting the accused for the offence punishable under Section 302 of IPC.

(3.) The brief facts of the case leading to these appeals are as under:-