STATE OF KARNATAKA Vs. NAGESH ALIAS RAMESH

JUDGEMENT

(1.) This appeal is preferred by the State against the judgment passed by the J. M. F. C., Yellapura, in Criminal Case No. 699 of 1992 acquit ting the respondent-accused of the offence punish able under Section 392, I.P.C.

(2.) Since the accused had not engaged any coun sel, we appointed Sri. P. M. Nawaz, a learned member of this Bar, as amicus curiae to assist the Court in this case to argue the appeal on behalf of the respondent-accused.

(3.) We have heard the learned Additional S. P. P. Sri A. B. Patil and the learned amicus curiae Sri P. M. Nawaz fully and perused the records of the case.