(1.) This appeal is directed against the judgment of acquittal rendered by the learned II Additional District and Sessions Judge, Chikkaballapur Sitting at Chintamani, in S.C.No.48/2011 dtd. 27/9/2015, whereby acquitted the accused for the offences punishable under Sec. 302 of IPC, 1860.
(2.) In this appeal, the State is seeking intervention and further seeking setting aside the judgment of acquittal rendered by the Trial Court and consequently, accused be convicted for the offence punishable under Sec. 302 of IPC, 1860.
(3.) Heard learned HCGP for State and so also, learned counsel Sri Shashidhar, for respondent - Accused and perused the impugned judgment of acquittal rendered by the Trial Court in S.C.No.48/2014 and also the evidence of PWs.1 to 15, inclusive of Exs.P1 to P18 and MOs.1 to 3 and so also the part of statement of Seethamma which is marked as Ex.D1.
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