STATE Vs. N.LOKESH

JUDGEMENT

(1.) This criminal revision petition is filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (for short ' Cr.P.C .') by the State seeking to set aside the Judgment and Order of acquittal passed by the Fast Track Court - III at Hospet in Crl.A. No.42/12 dtd. 4/9/2012 and the Judgment and Order of acquittal passed by the Court of Additional Civil Judge & JMFC, Hospet in C.C. No.1634/2008 dtd. 10/2/2012.

(2.) Heard the arguments of Sri. V.M. Banakar, learned Addl. State Public Prosecutor appearing for the petitioner and Sri. N.D. Gunde, learned counsel for the respondent.

(3.) The parties will be referred to as per their ranks before the Trial Court.