STATE OF KARNATAKA Vs. B. Y. VENKATESH

JUDGEMENT

(1.) This appeal is filed by the State challenging the judgment and order of acquittal passed in S.C.No.724 of 2007 dated 21.03.2013 on the file of the Principal City Civil and Sessions Judge, Bengaluru acquitting accused No.2 for offences punishable under Sections 392, 302, 468, 201 read with Section 34 of Indian Penal Code.

(2.) Brief facts of the case:

(3.) The accused did not plead guilty and claims for trial. The prosecution in order to prove their case, examined 49 witnesses, got marked 101 documents and produced 104 material objects. The Court below acquitted accused No.2 for the offences punishable under Sections 392, 302, 468 and 201 read with Section 34 of Indian Penal Code. Hence, the present appeal is filed by the State.