U.VENKATAKRISHNAREDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the appellant has filed a memo stating that this appeal is filed against the judgment of acquittal dtd. 14/7/2021 passed in C.C.No.1146/2018 by learned Principal JMFC, Sindhanur acquitting respondent Nos.2 and 3 herein for the offences punishable under Sec. 504 and 506 r/w 34 of Indian Penal Code (for short hereinafter referred to as ' IPC ').

(2.) The said memo which is taken on record, it reads as under:

(3.) The impugned order of acquittal is passed by learned JMFC, Sindhanur, on the basis of the charge sheet filed by Superintendent of Police for the offences punishable under Ss. 504 and 506 r/w 34 of IPC . The appellant has preferred this appeal under Sec. 372 of Code of Criminal Procedure (for short hereinafter referred to as 'Cr.P.C .').