SIDDALINGAPPA Vs. DEVAPPA KUMATADA

JUDGEMENT

(1.) The appellant is before this Court aggrieved by the impugned judgment of acquittal dated 28/8/2010 passed by the learned Fast Tract Court-II Koppal, (for short hereinafter referred to as 'the trial Court') in S.C.No.37/2009 where under the respondent accused was found not guilty for the offences punishable under Section 509 , 506 and 306 of IPC and acquitted him for the said offences.

(2.) Heard the learned advocates Sri. B.C.Patil for the appellant and perused written submissions filed by him. I have also heard Sri. C.R.Hiremath, for respondent No.1 and Sri. Ramesh B.Chigari, HCGP for respondent No.2, who supported the contention of appellant.

(3.) Parties are referred to as per their rank assigned to them before the trial Court.