STATE OF KARNATAKA Vs. HANMANTHRAO

JUDGEMENT

(1.) The state is in appeal against the order of acquittal passed by the High Court of karnataka at Bangalore on the ground of benefit of doubt.

(2.) Incidentally, the accused was charged for the offences under sections 448, 307 and 324 of the Indian Penal Code and the learned sessions judge was pleased to sentence him to undergo rigorous imprisonment for seven years and to pay a fine of rs. 1,000/- with a default clause as well. The substantive sentences were directed to run concurrently.

(3.) Subsequently, the matter was taken to the High Court and the High Court recorded the finding, as noticed above, of acquittal on consideration of the doctrine of benefit of doubt. The High Court in its order records as below: