STATE OF KARNATAKA Vs. DEVANDIRA BASAPPA

JUDGEMENT

(1.) This appeal is filed by the State challenging the judgment and order of acquittal in S.C.No.69/2010 dated June 30, 2016, on the file of the I Addl. District and Sessions Judge, Kodagu, Madikeri. The respondent was charged with the offence punishable under Ss. 498A , 324 , 326 , 506(2) , and 307 IPC.

(2.) Prosecution version as unfolded during trial is as follows:

(3.) To substantiate the case of prosecution, 17 witnesses were examined as PW1 to PW17 and 17 documents were marked as Exs.P-1 to P-17. Five material objects were marked as MOs.1 to 5. The accused has denied the evidence of prosecution witnesses in his statement under Sec. 313 of Cr.P.C., refused to lead any defence evidence on his behalf. After hearing the arguments, trial court passed this impugned judgment and order of acquittal. Being aggrieved by the same, the State has preferred this appeal against the judgment and order of acquittal.