STATE OF KARNATAKA Vs. NARASIMHARAJU

JUDGEMENT

(1.) THE judgment and order of acquittal dated 14.6.2010 passed by the Additional Sessions Judge and Presiding Officer, Fast Track Court -XII, Bengaluru City in Sessions Case No. 1072/2008, is appealed against by the State.

(2.) THE respondent/accused was tried for the offence under Section 307 of IPC.

(3.) DURING the course of treatment, she lodged a complaint as per Ex.P1 at 8 p.m. on the very day i.e. 20.6.2008 against the accused, which came to be registered in Yeshwanthapura Police Station by Assistant Sub Inspector of Police at 9.55 p.m. in Crime No. 231/2008. The police after investigation laid the charge sheet.