STATE OF KARNATAKA Vs. MALLIKARJUNA KADAPPA PATIL

JUDGEMENT

(1.) These two appeals are filed by the State and the father of the deceased against the judgment of acquittal passed by 12th Addl. District and Sessions Judge, Belagavi sitting at Gokak in S.C.No.251/2014 dtd. 15/11/2017.

(2.) Crl.A.No.100115/2018 is filed by the State under Sec. 378(1) and (3) of Cr.P.C. while Crl.A.No.100022/2018 is filed by PW-8 under Sec. 372 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.', for short)

(3.) As both these appeals are arising out of the same judgment of acquittal, they are heard together and common order is being passed.