STATE OF KARNATAKA Vs. NAGARAJU BILIYAIAH

JUDGEMENT

(1.) This appeal arises out of the judgment of acquittal passed by learned Prl. Sessions Judge, Mandya in S.C. No. 95/2012, wherein the respondents/accused were acquitted for the offences punishable under Sec. 498-A and 302, IPC r/w Sec. 34 of IPC.

(2.) The briefcase of the prosecution is that:-

(3.) In order to prove its case, the prosecution in all examined sixteen witnesses as PWs-1 to 16 and got marked 21 documents as Exs-P1 to P31 and three M.O.s were identified as M.O.1 to M.O.3.