STATE OF KARNATAKA Vs. KAVITHA

JUDGEMENT

(1.) State has preferred this appeal against the judgment of acquittal passed in SC No.548/2013 dtd. 20/8/2015 by the LIX Addl. City Civil and Sessions Judge, Bangalore City (for short "the trial Court").

(2.) For the sake of convenience, the parties herein are referred to as per their status before the trial Court.

(3.) Brief facts leading to this appeal are that, the Sub- Inspector of Police, Hennur Police Station submitted the charge-sheet against accused Nos.1 and 2 for the offence punishable under Sec. 306 read with Sec. 34 of Indian Penal Code.