STATE OF KARNATAKA Vs. MANSOOR KHAN

JUDGEMENT

(1.) Heard Smt. Rashmi Jadhav, learned High Court Government Pleader for the appellant-State on admission of this appeal. Sri B.S.Harish, Junior advocate of Sri B.S.Prasad, learned counsel for the respondent-accused is present.

(2.) The State has preferred this appeal challenging the judgment dtd. 8/7/2019 in S.C.No.130/2015 on the file of the IV Additional District and Sessions Judge, Shivamogga.

(3.) The respondent was prosecuted for the offences punishable under Ss. 323 , 448 , 307 , 506 and 376(2)(m) of IPC.