STATE OF KARNATAKA Vs. NAGENDRA REDDY

JUDGEMENT

(1.) The State has preferred this appeal challenging the acquittal judgment in S.C.No.705/2008 on the file of LI Additional City Civil and Sessions Judge, Bengaluru.

(2.) The prosecution case is like this:

(3.) After assessing the entire evidence both oral and documentary, the trial court found that the prosecution failed to bring home the guilt against the accused for the offences charged against them and thereby acquitted them of all the offences. Hence this appeal.