STATE OF KARNATAKA Vs. N.B. VENKATARAMANA

JUDGEMENT

(1.) The State has preferred this appeal against the Judgment and Order of acquittal passed by the trial Court, acquitting the respondent of the offences punishable under Sections 279 and 304-A of IPC.

(2.) I have heard the learned HCGP appearing for the appellant/State and the learned counsel appearing for the respondent.

(3.) The case of the prosecution is that;