- (1.) Heard.
(2.) Leave granted.
(3.) Challenge in this appeal is to the judgment and order dated 12.7.2006 in Criminal Appeal No.569 of 2001 by the Karnataka High Court. Though, various points were urged in support of the appeal, we find that it can be disposed of by a single point. The trial Court, in the penultimate paragraph observed as follows: "Therefore, I hold that A2, A3 and A7 are guilty of the offence punishable under Part-II of Section 304 IPC read with Section 34 IPC. Accused Nos. 1 and 4 to 6 are entitled for acquittal." (Underlined for emphasis);