STATE OF KARNATAKA Vs. SANTHOSH @ KALLU

JUDGEMENT

(1.) The judgment and order of acquittal dated 25.1.2012 passed by the Fast Track Court No.I, Bengaluru city in Sessions Case No.1171/2008 is challenged in this appeal by the State wherein the respondents-accused are acquitted of all the charges leveled against them.

(2.) Accused Nos.1, 2, 4, 6 and 7 were charged with the offences punishable under Sections 143, 144, 147, 148, 120(B), 506(B), 302 r/w Section 149 of IPC of Byatarayanapura Police Station in Crime No.280/2008.

(3.) Briefs facts leading to the case of the prosecution before the trial Court are, P.W.1 one Sri.G.Venkatesh, S/o late B.C.Gundappa, Bapujinagar, Mysore Road, Bangalore has lodged the complaint as per Ex.P1 dated 27/28.6.2008 alleging that Sri.G.Chandrashekar @ cable Chandru, the younger brother of the complainant was having his office in III main road at Bapujinagar and he was giving cable connections to the people of the said area. On 27.6.2008 during night, as there was a birthday party of Sri.B.V.Kumar, the son of the complainant, the relatives, the younger brother of the complainant i.e., cable Chandru and one Praveen who was working under cable Chandru came to the house of the complainant to have dinner.