STATE OF KARNATAKA Vs. NARAYANASWAMY

JUDGEMENT

(1.) Aggrieved by the order of the acquittal dated 24.09.2011 in S.C.No.50/2003 passed by the FTC I Chikkaballapura, State has preferred this appeal. The said case arises out of Crime No.177/2002 of Chikkaballapur Rural Police Station. The Chikkaballapur Police charge sheeted the accused in the said case for the offences punishable under section 143, 147, 148, 323, 307 r/w 149 of I.P.C. on the basis of the complaint P.W.1 as per Ex.P1.

(2.) The gist of the said complaint is as follows:

(3.) On conducting investigation, the Chikkaballapur Police filed charge sheet against accused 1 to 7 alone and dropped other 3 accused namely, Muniyamma, Narasimha and Balappa named in FIR. Learned Magistrate after taking cognizance committed the matter to the Sessions Court. The Sessions Court on hearing the parties framed the charges for the offences punishable under sections 143, 147, 148, 323, 307 r/w 149 of IPC. Accused denied the charges and claimed trial. Therefore, the trial is conducted.