STATE OF KARNATAKA Vs. YALLAPPA DYAMAPPA DODDAMANI

JUDGEMENT

(1.) THE present appeal is preferred under Section 378 (1) (b) and (3) of Cr.P.C. challenging the judgment passed in Crl.A.No.51/2008 by the Sessions Judge (Fast Track), Haveri, in acquitting the accused/respondent (herein after referred to as the 'accused') for the offence punishable under Sections 279, 337, 338 and 304 -A of IPC. Notice was served on the respondent and is represented by his counsel Sri. Laxman T. Mantagani.

(2.) AT the time of admission itself, with the consent of the learned Additional Special Public Prosecutor and learned counsel for the respondent, the case heard on merits. The judgment of the trial Court as well as the appellate Court are perused.

(3.) THE brief factual matrix that emanate from the records are that: