STATE OF KARNATAKA Vs. RAJU SHETTY

JUDGEMENT

(1.) This appeal is listed for admission but with the consent of the learned HCGP for the State and learned counsel for the respondent, this matter is taken up for final disposal.

(2.) This appeal is directed against the judgment and acquittal rendered by the Trial Court in C.C. No. 969 of 2013 dated 28.12.2015 whereby acquitted the accused for the offence punishable under Section 279 and 304(A) of IPC.

(3.) For the sake of convenience, the parties are referred to as they were referred before the Trial Court.