RADHAKRISHNA BHAT Vs. G.M. MUKRI AND ORS.

JUDGEMENT

(1.) HEARD .

(2.) THIS Criminal appeal is filed challenging the judgment of acquittal recorded by the court below.

(3.) THE facts succinctly stated on the complaint lodged by the complainant, the case was registered by the respondent police and after investigation charge sheet was filed for the offences punishable under Section 500 of IPC. After recording the sworn statement of the complainant accused was procured. Their plea in respect of the offence under 500 of IPC was recorded. The accused pleaded not guilty. It is said that subsequently accused No. 2 expired and A3 absconded. The case was spilt up and spilt charge sheet was filed. After a full fledged trial the learned Magistrate acquitted the accused Nos. 1 and 4 of the charges.