VISHWANATH LAXMINARAYAN BHAT Vs. PARAMESHWAR

JUDGEMENT

(1.) This appeal is filed by the complainant under Sec. 372 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.', for short) challenging the judgment of acquittal passed in S.C.No.8/2015 on the file of I Addl. District and Sessions Judge, U.K. Karwar, sitting at Sirsi, dtd. 30/11/2017 whereby the learned Sessions Judge has acquitted the accused/respondent No.1 herein for the offence punishable under Sec. 307 of Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for short).

(2.) For the sake of convenience, the parties herein are referred to with their original ranks occupied by them before the trial Court.

(3.) Brief factual matrix leading to the case is as under: