BALLASHETTY Vs. STATE OF KARNATAKA; RANGASHETTY; PUTTALINGASHETTY; MAHADEVASHETTY; RAMASHETTY; M MANJUNATHA @ MANJU; NAGARAJU

JUDGEMENT

(1.) This appeal by the victim is directed against the judgment and order dated 23.11.2010 in S.C.No.31/2009 passed by the Fast Track Court, Kollegal, sitting at Chamarajanagar, whereby all accused Nos.1 to 6 are acquitted of the offences under Sections 302, 201 r/w Sec. 34 of IPC.

(2.) The facts which gave rise to this appeal are stated as under:

(3.) We have heard learned Government Pleader for the State and learned counsel for respondents/accused. We have gone through evidence and the impugned judgment.