STATE OF KARNATAKA Vs. NINGAPPA

JUDGEMENT

(1.) STATE is in appeal against acquittal of the respondents for the offence punishable under Section 380.1.P.C.

(2.) HEARD Sri Raja Subrahmanya Bhat, learned HCGP and the learned counsel for the respondents.

(3.) ON 12.11.2000, PW1 -Parameshwara Shetty found polythene bags stored in the room were less compared to the stock. On suspicion, he enquired from the respondents-accused whose explanation was not satisfactory. On 16.11.2000, he lodged report regarding theft of polythene bags and on the basis of it, investigation commenced. During investigation, it was found respondents had sold polythene bags to some person at Mayasandra Gujari and over- sacks to one Somashekar. After seizing the bags and over-sacks, PW1 was summoned by the police and he identified the same as belonging to the Forest Department. On the basis of it, accused were arrested and put to trial.