STATE OF KARNATAKA Vs. RAHUL SUNIL GOSAVI

JUDGEMENT

(1.) This appeal is preferred by the State aggrieved by the judgment and order of acquittal dtd. 15/4/2019 passed in S.C.No.84/2018 by the Court of Principal Sessions Judge, Vijayapura, whereby the accused/respondent has been acquitted of the offence punishable under Sec. 306 of IPC.

(2.) For the sake of convenience, parties herein are referred to as per their ranking before the trial Court.

(3.) Brief facts of the case are: