STATE OF KARNATAKA Vs. RUDRESHA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned HCGP for the State and so also, counsel for the respondent/accused, the matter is taken up for final disposal.

(2.) This appeal is filed by the State challenging the judgment rendered by the trial Court in C.C. No. 688/2012 dated 13.04.2016 acquitting the respondent/accused for the offences punishable under Sections 504, 323, 324 of IPC, by urging various grounds.

(3.) It is stated in the case of prosecution that on 29.03.2012 at about 7.30 am in Doddappanahalli village, when C.W.1 asked the accused as to when he is going to supply the tap water towards their colony, at that time accused all of a sudden abused the complainant using filthy language and pulled the complainant and assaulted him by hands all over his body and also took M.O.1-Stone and assaulted on CW. 1 over the right eye, forehead, on account of which, the complainant sustained injuries as stated in Ex. P8 - wound certificate issued by P.W. 6 being the Doctor.