STATE OF KARNATAKA Vs. KUNTA NAGANNA

JUDGEMENT

(1.) This revision petition is filed by the State through Koratagere Police under Section 397 of Criminal Procedure Code (for short 'Cr.P.C.') assailing the order dated 12.04.2011 passed in S.C.No.5/2011 by the V Fast Track Court, Madhugiri (hereinafter referred to as the 'Trial Court') discharging the respondent/accused for the offence under Section 302 of IPC.

(2.) Heard the arguments of learned High Court Government Pleader for the petitioner/State. Learned counsel for the respondent remained absent and not chosen to argue the matter.

(3.) The status of the parties before the Trial Court is retained for the purpose of convenience.