STATE OF KARNATAKA Vs. NUMAN

JUDGEMENT

(1.) Though this case is posted for Admission, with the consent of Sri M.R.Patil, learned HCGP appearing on behalf of appellant - State, Sri Nithin Gowda K.C., learned Amicus Curiae appearing for respondent No.1 and Sri Kethan Kumar, learned counsel for respondents No.2 and 3, the same is taken up for final hearing.

(2.) The State has preferred this appeal against the judgment and order of acquittal dtd. 20/3/2019 passed by the learned III Additional District and Sessions Judge, D.K. Mangaluru in SC No.34/2017 acquitting the respondents/accused for the offences punishable under Ss. 392,397 read with 34 of IPC.

(3.) For the sake of convenience, parties are referred to as per their ranks before the trial Court.