STATE OF KARNATAKA Vs. MAHANTGOUDA

JUDGEMENT

(1.) Heard Sri Gururaj V. Hasilkar, learned High Court Government Pleader for the appellant-State and Sri Shivasharana Reddy, learned counsel for the respondents-accused.

(2.) The present appeal is directed against the judgment of acquittal passed in Special Case No.31/2012 dtd. 11/11/2015 on the file of Sessions Judge, Special Court, Yadgiri.

(3.) Facts in brief for disposal of the present appeal are as under: