STATE OF KARNATAKA Vs. GEETHA

JUDGEMENT

(1.) THE State has preferred this appeal against the judgment dated 6-12-1993 passed by the X Additional Sessions Judge, bangalore City in S. C. No. 175 of 1990 acquitting respondents 1 and 2 (hereinafter referred to as 'accused 1 and 2') of offences under Sections 302 and 397,i. P. C.

(2.) P. W. 25-G. Moodlayya, the then Police Inspector, Central Crime Branch filed the charge-sheet in connection with Crime no. 664 of 1989 of Ulsoor Police Station before the V metropolitan Magistrate, Mayo Hall, who, in turn, committed the case to the Court of Sessions and finally, the learned X additional Sessions Judge (hereinafter referred to as 'the sessions Judge') has disposed of the case. The learned Sessions judge has framed the charges under Sections 302 and 392, i. P. C. against A-l and under Section 201,i. P. C. against A-l and a-2. Since both the accused pleaded not guilty and claimed to be tried, the case has been posted for the examination of the prosecution witnesses.

(3.) THE prosecution has examined P. Ws. 1 to 25 and got marked Ex. P-1 to P-16 and M. Os. 1 to 26. For defence no witness was examined much less any document was marked.