STATE OF KARNATAKA Vs. RATANCHAND

JUDGEMENT

(1.) Heard the learned Additional Advocate General. Learned Counsel appearing for the respondents would submit that he has not received any instructions and hence seeks to retire from the case. However, he is posted with the facts and circumstances of the case, we direct that the learned Counsel be appointed as amicus curiae on behalf of the respondents in the interest of justice.

(2.) The State is in appeal questioning the acquittal of the accused in the following circumstances:

(3.) After further proceedings, the matter having been committed to the Sessions Court, charges were framed against the accused to which the accused had pleaded not guilty and claimed to be tried. The prosecution then examined 15 witnesses and marked several exhibits and material objects. After examination of the accused under Section 313 of the Code of Criminal Procedure, 1973, the court below framed the following points for consideration.