STATE OF KARNATAKA Vs. G. PRAVEEN

JUDGEMENT

(1.) THE respondent (accused) was tried and acquitted of offences punishable under Sections 341, 504 and 307 IPC. Therefore, the State has filed this appeal.

(2.) WE have heard Sri. Vijaykumar Majage, learned Government Pleader for the State and Sri. R.B. Deshpande, learned counsel for accused.

(3.) THE prosecution has relied on evidence of injured witness namely P.W.1 -Ganesh Kumar and evidence of P.W.5 -Lakshmana, P.W.6 -Thimmappa and P.W.14 -Dr. R.N. Raikar.