STATE OF KARNATAKA Vs. R.K. VENKATESH

JUDGEMENT

(1.) THE respondent was tried and convicted for offences punishable under Sections 279 and 304A IPC, by the learned trial judge. Therefore, he was before the I -appellate court. The learned judge of the I -appellate court on reappreciation of evidence has reversed the judgment of conviction and acquitted the respondent (accused). Therefore, the State is before this court. I have heard the learned Government Advocate for the State and learned counsel for accused.

(2.) IN brief, the case of prosecution is as follows:

(3.) THE learned judge of the I -appellate court has reversed the judgment of conviction for following reasons: