STATE Vs. YENKAPPA

JUDGEMENT

(1.) THIS criminal appeal, by the State, filed under Section 378, Cr. P. C. , is directed against the judgment dated 9-12-1997, passed in SC No. 20/1995, on the file of the Principal Sessions Judge, Gulbarga, wherein the learned single Judge had acquitted the accused-respondent for an offence under Section 302, IPC, questioning the legality and validity of the said judgment.

(2.) WE have heard the arguments of Sri Bhavani Singh, the learned Addl. SPP appearing on behalf of the State and Sri R. B. Deshpande, learned Advocate on behalf of the respondent.

(3.) THE parties in the course of this judgment are referred to with reference to their ranking as held in the trial Court for the purpose of convenience.