STATE OF KARNATAKA Vs. RAMESH

JUDGEMENT

(1.) THE learned trial Judge had convicted respondent (hereinafter referred as 'accused') for offences punishable under sections 341, 504, 324 & 506 IPC and released him under sections 3 & 4 of the Probation of Offenders Act, 1958. Therefore, accused was before I -appellate court. The learned Judge of I -appellate court on re -appreciation of evidence has acquitted accused of aforestated offences. Therefore, State has filed this appeal.

(2.) I have heard Sri B.Visweswaraiah, learned HCGP for State and Sri H.Malathesh, learned counsel for accused.

(3.) IT is established from evidence on record that PW1 - Madhava was working on daily wages in BSNL. On 23.05.2007, there was some altercation between PW1 and accused. It is also brought on record that the wife of first informant (PW1) and accused were previously working in the same office and accused was asking the wife of PW1 to work beyond office hours. Therefore, PW1 had questioned accused.