STATE OF KARNATAKA Vs. S. SIDDARAJU

JUDGEMENT

(1.) THE State has filed this appeal against judgment of acquittal of respondent (hereinafter referred to as accused) for an offence punishable under Section 302 IPC.

(2.) WE have heard Sri. N.S. Sampangiramaiah, learned Government Pleader for State and Sri. B. Anand, learned Amicus Curiae for accused. We have been taken through evidence and the impugned judgment.

(3.) ON behalf of prosecution, P.Ws. 1 to 14 were examined, documents as per Ex.P1 to P8 and material objects as per MOs. 1 and 2 were marked. On behalf of accused, the accused got himself examined as DW, I and one Prabhuswamy was examined as DW.2, The accused had pleaded alibi.