THE STATE BY POLICE INSPECTOR Vs. SHANTHARAMA SHETTY

JUDGEMENT

(1.) The judgment and order of acquittal passed by the Fast Track Court, Udupi in S.C. No. 72/2007 is appealed against by the State.

(2.) In order to prove its case, the prosecution in all examined 13 witnesses and got marked 18 exhibits; On behalf of the defence, no witness was examined and no document was marked.

(3.) As aforementioned, the Trial Court, on evaluation of the material on record acquitted the accused.