STATE OF KARNATAKA Vs. RUDRAPPA VITHAL MUSHENNAVAR

JUDGEMENT

(1.) Heard the learned Additional State Public Prosecutor.

(2.) The present appeal is preferred against a judgment of acquittal by the Court below in the following circumstances:

(3.) It was alleged that on 24.09.2011 at about 8 a.m., Deepa, along with her friend, one Veereshwari, went to school on their bicycles.