STATE OF KARNATAKA Vs. APPAUUA LAKKAPPA SANADI

JUDGEMENT

(1.) These appeals are filed by the State through Yamanakaradi police station challenging the common judgment of acquittal dtd. 20/9/2016 passed in S.C.No.141/2014 and S.C.No.250/2015 on the file of the VI Additional District and Sessions Judge, Belagavi.

(2.) For the sake of convenience, parties shall be referred with the original ranks occupied by them before the trial court.

(3.) The brief factual matrix leading to the case are as under: