STATE OF KARNATAKA Vs. RAMESH

JUDGEMENT

(1.) The present appeal is filed by the State/Lokayukta challenging the judgment passed in Special Case No.577/2010 dtd. 7/7/2015 on the file of Principal District and Sessions Judge, Kalaburagi.

(2.) Brief facts of the case are as under :-

(3.) Presence of accused was secured before the learned Magistrate and Charge was framed. Accused pleaded not guilty and trial was held.