DASACHARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant-complainant has challenged the judgment of acquittal of all the accused persons dtd. 12/1/2017 passed in S.C.No.80/2012 by the II Additional District and Sessions Judge, Mandya.

(2.) The brief facts leading upto this appeal are as under:

(3.) The Investigating Officer, on completion of the investigation, filed the charge sheet against the accused persons for the aforesaid offences. The learned trial Court, framed charges against the accused, read over and explained to them in Kannada in the language known to them, for which, they pleaded not guilty and claimed to be tried.