DYAVEGOWDA Vs. GANGADHARA

JUDGEMENT

(1.) This appeal is by the injured challenging the judgment and order of acquittal passed in S.C.No.27/2010 on the file of the Fast Track Court at Channarayapatna vide order dated 27.12.2012 for the offences punishable under Sections 143, 148, 307 r/w Section 149 of IPC.

(2.) Brief facts of the case are:

(3.) The grounds urged in the appeal are that the judgment of acquittal passed by the trial Court is opposed to probabilities of the case and material on record, as such, unsustainable in law. The Court below has failed to appreciate the evidence of the witnesses in proper perspective, which has resulted in miscarriage of justice. The reasoning of the trial Court is unjust and illegal. The trial Court ought to have convicted the respondents/accused Nos.1 to 6 for the charges levelled against them and prayed this Court to allow the appeal by setting aside the order of acquittal and to convict the accused persons.