STATE OF KARNATAKA Vs. GOWRISHA

JUDGEMENT

(1.) Since all these three cases arise out of the common judgment of conviction and sentence dated 23.11.2009, passed by the Sessions Judge, Fast Track Court-II, Bengaluru Rural District, in Crl.A.Nos.37/2007 and 73/2007, modifying the order dated 09.05.2007, passed by the Additional Civil Judge (Jr.Dn.), Anekal, in CC No.627/2005, they are heard together and disposed off by this common judgment.

(2.) Criminal Appeal No.543/2010 is filed by the State against the judgment dated 23.11.2009 passed by the Sessions Judge, Fast Track Court-II, Bengaluru, in Crl.A.Nos.37/2007 and 73/2007 whereby, the Sessions Judge allowed in-part the appeal filed by the respondents- accused in Crl.A.No.37/2007 and acquitted accused No.2 of the offences punishable under Sections 447 and 504 of IPC and also acquitted accused No.1 of the offence punishable under Section 504 of IPC.

(3.) For the sake of convenience, the ranks of the parties before the Trial Court are retained.