R. Banumathi, J. - (1.) The appeals by the State of Karnataka are against the acquittal of the respondents/accused.
(2.) The case of the prosecution revolves around the following circumstances:- (i) deceased Jagdeesha was last seen alive in the Company of A1 to A3- respondents; (ii) recovery of Car having Registration No. MEC 8344 and (iii) recovery of material objects from the houses of accused one golden chain (MO-8) at the behest of A1, one Rado watch (MO-6) at the behest of A2 and one golden ring (MO-7) at the behest of A3.
(3.) The trial Court convicted all the accused under Section 302, 201, 392 and 397 IPC and sentenced to them, inter alia, to undergo life imprisonment. The High Court by the impugned judgment allowed the appeal and set aside the conviction and acquitted all the accused.;