STATE AND ORS Vs. ANIL KUMAR @ ANIL @ ANI

JUDGEMENT

(1.) The Judgment & Order of acquittal dated 4th August 2011 passed by the Fast Track (Sessions) Judge-V, Bangalore City in S.C. No.559/2008 is called in question by the State in this appeal.

(2.) Being aggrieved by the Judgment & Order of acquittal, State preferred this appeal challenging the legality and correctness of the said Judgment on the grounds as mentioned in the appeal memorandum.

(3.) Brief facts of the prosecution case are as under: