STATE OF KARNATAKA Vs. RAJU

JUDGEMENT

(1.) THIS is an appeal against the acquittal preferred by the State. The State being aggrieved by the judgment of acquittal rendered by the trial Court in Sessions Case 51/1997, on the file of the Sessions judge, Uttara Kannada, Karwar, has preferred this appeal against the acquittal.

(2.) THE prosecution case in brief as follows: the accused was working as a Mason and was also doing construction work at different places. The accused had taken up some construction work for P. W. 15. The accused in turn entrusted the work to the deceased-Durgappa on payment of a commission.

(3.) ON the date of occurrence i. e. , 7. 6. 1997, the accused went to the site of the construction work and demanded his commission from the deceased. The accused demanded Rs. 2,000/ -. The deceased did not agree to pay the said sum of Rs. 2,000/- to the accused. The accused returned to his house. The deceased and his wife-P. W. 5 also came back to their house.