STATE OF KARNATAKA Vs. NINGAPPA AMARAPPA BALABATTI

JUDGEMENT

(1.) This appeal is directed against the judgment of acquittal dtd. 25/11/2014 rendered by the I Addl. Sessions Judge, Bijapur (for short, 'the trial Court') for the offences punishable under Ss. 143, 147, 148, 324, 307, 504, and 506 r/w Sec. 149 Indian Penal Code, 1860. The appellant/State seeking the intervention of this Court on various grounds urged in this appeal and thereby seeks to set aside the impugned judgment of acquittal and prays to allow the appeal and to convict the respondents/accused for the aforesaid offences.

(2.) Heard Sri Prakash Yeli, learned Additional State Public Prosecutor for the appellant/State and Sri R.S. Lagali, learned counsel for the respondents/accused, and perused the entire material available on record.

(3.) The factual matrix of the appeal is as under;