STATE OF KARNATAKA Vs. MUDABIR

JUDGEMENT

(1.) The State has preferred this appeal challenging the judgment dtd. 28/2/2017 passed in S.C.No.1103/2012 on the file of LII Addl. City Civil and Session Judge, Bengaluru. The charge sheet was filed against five accused persons for the offence punishable under Ss. 392, 109 and 413 of IPC and after trial, they were all acquitted by the impugned judgment.

(2.) The prosecution case is as follows:

(3.) The prosecution examined 11 witnesses and relied on 81 documents as per Exs.P-1 to P-81 to establish its case. The defence got marked a contradiction as per Ex.D-1 while cross-examining PW-6. The trial Court acquitted all the accused of the offences charged against them finding that the prosecution was not able to prove its case beyond reasonable doubt, especially giving prominence to evidence of PW-6.