STATE OF KARNATAKA Vs. RAMESH

JUDGEMENT

(1.) Learned counsel for the respondent is absent. Since the respondent's counsel is absent, we appointed Sri. S. Shadaksharaiah, Advocate, as Amicus Curiae to assist the court and argue the matter on behalf of the accused.

(2.) We have heard the learned Addl. S.P.P. and Sri. Shadakshari, Amicus Curie, and perused the records.

(3.) This appeal is directed against the judgment and order of acquittal dated 29.08.2011 passed by the Fast Track Court -III, Bengaluru Rural District, Bengaluru, in S.C. No. 308/2010.