STATE OF KARNATAKA Vs. MANJUNATH

JUDGEMENT

(1.) The State has come-up in this appeal against the impugned Judgment and Order dated 02.03.2010, in S.C. No.42/2008, passed by the Court of the II Addl. District and Sessions Judge, Davanagere, wherein the learned Sessions Judge has acquitted accused Nos.1 to 4 of the offences charged under Sections 363, 366, 366(A), 342, 109, 506(2) r/w. Section 34 of I.P.C.

(2.) The case of the prosecution is that;

(3.) I have heard the learned High Court Government Pleader on behalf of the appellant/State and also the learned counsel appearing for the accused. I have gone through the evidence and the materials placed on record and also the impugned Judgment and Order passed by the trial Court.