STATE OF KARNATAKA Vs. NISSAR AHAMED

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378 (1) & (3) of Cr.P.C challenging the judgment dated 08.02.2010 made in S.C.No.9/2009 on the file of Principal Sessions Judge at Chikmagalur, acquitting the respondent -accused for the offence punishable under Sections 376 of IPC.

(2.) BRIEF facts of the case leading to the filing of the appeal may be stated as under:

(3.) IN support of the case of the prosecution, it has got examined as many as 14 witnesses, got marked Exs.P1 to P18 and got exhibited frock as M.O.1.