STATE Vs. SHANKARAPPA

JUDGEMENT

(1.) THE learned Special Judge has acquitted accused in Special Case No.18/2004 and Special Case No.42/2006. The State has filed these two appeals against the common judgment made in aforestated cases.

(2.) THE learned Special Judge had formulated the following points for determination: -

(3.) THE learned Special Judge on appreciation of evidence adduced by prosecution witnesses has held that prosecution has failed to prove aforestated points beyond reasonable doubt and acquitted the accused. Therefore, State has filed the instant appeals.