STATE OF KARNATAKA Vs. S SHAREEF @ BABU

JUDGEMENT

(1.) Though the matter is posted for orders on IA No.1/2013, since the main matter itself is proposed to be disposed of, in view of the averments made in the affidavit accompanying the application, delay of 29 days caused in filing of the appeal is condoned.

(2.) Heard Sri.G.M.Srinivasa Reddy, learned HGCP regarding merits of the case.

(3.) This appeal is filed challenging the judgment dated 21.11.2012 passed by the Additional Civil Judge and JMFC, Kunigal in CC No.590/2007 acquitting the respondent/accused of the offences under Section 279 and 337 of IPC.