STATE Vs. BHIMARJ RAMAPPA NAIK

JUDGEMENT

(1.) THIS is an appeal against acquittal preferred by the State.

(2.) THE State being aggrieved by the judgment of acquittal passed in S. C. No. 190 of 1991, dated 27th September, 1996 by the Sessions Judge, Belgaum, has preferred this appeal against acquittal.

(3.) A petty quarrel with respect to the bathroom water being let out by the accused in front of the house of P. W. 3 led to the father of P. W. 3 being allegedly murdered by the accused.