STATE Vs. AKRAM PASHA

JUDGEMENT

(1.) Heard Sri.K.Nageshwarappa, learned High Court Government Pleader for the revision petitioner, Sri.Yeshwanth M., learned counsel appearing on behalf of Sri.Girish B. Baladare, learned counsel for respondent No.1 and Sri.A.Sampath, learned counsel for respondent Nos.3 to 5.

(2.) State is the revision petitioner challenging the order of acquittal passed in CC No.2619/2017 which was confirmed in Crl.A.No.170/2017.

(3.) Facts which are utmost necessary for disposal of the present petition are as under: