STATE OF KARNATAKA Vs. K. B. GANESH

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal rendered by the First Additional District and Sessions Judge, Kodagu / Madikeri in S.C.No.95/2010 dtd. 1/3/2016 for the offences punishable under Ss. 498A, 304B, 302, 201 of Indian Penal Code, 1860.

(2.) This appeal is filed seeking to set aside the acquittal judgment rendered by the trial Court by considering the grounds urged therein and to convict the accused for the aforesaid offences for which the charges were leveled.

(3.) Heard the learned HCGP for the State namely Sri.Rahul Rai K and so also learned counsel Sri.D.P.Prasanna for respondent No.2 who are present before the Court physically. Perused the judgment of acquittal rendered by the trial Court in S.C.No.95/2010 whereby consisting the evidence of PWs.1 to 17 and exhibited documents at Exs.P1 to 16.