STATE OF KARNATAKA Vs. P. LOHITH

JUDGEMENT

(1.) This appeal is filed challenging the judgment of acquittal passed by the III Addl. District and Sessions Judge, Mysore, in Criminal Appeal No.23/2010 dated 26.11.2010.

(2.) For the sake of convenience, the parties are referred to as they are referred to in the original suit before the Trial Court.

(3.) Brief facts of the case: