STATE OF KARNATAKA Vs. MAHADEVA NAYAKA

JUDGEMENT

(1.) THE respondent (hereinafter referred as "accused") was tried for offences punishable under Sections 279, 337, 338 and 304(A) of IPC. The learned trial Judge has acquitted the accused. Therefore the State has filed this Court.

(2.) I have heard learned Government Pleader for the State and Sri.N. Satyanarayana, learned counsel for the accused.

(3.) IN brief, the case of prosecution is stated as follows: -