STATE OF KARNATAKA Vs. RAMESH S/O HONNEGOWDA

JUDGEMENT

(1.) The judgment and order of acquittal passed by the II Additional CMM Court, Bangalore dated 22.1.2015 passed in C.C.No.23501/2015 is impugned in this Criminal Appeal filed by the State.

(2.) The accused were tried and acquitted of the offences punishable under Sections 323, 504, 326, 42.7 read with Sec. 34 of IPC. It is not in dispute that the offence punishable under Sec. 326 is cognisable and non -bailable. Hence, it is clear that the Court below has tried the matter involving cognisable and non -bailable offence apart from other offences and has acquitted the accused by the impugned judgment and order.

(3.) Sec. 373(l)(a) and (b) of Crimial P.C. 1973 reads thus: