STATE OF KARNATAKA Vs. RAJAKUMAR

JUDGEMENT

(1.) This is an appeal by the State against the Judgment and order of acquittal dated 25th April, 84 passed by the J.M.F.C. Davangere in Criminal Case No. 1386/82, acquitting the accused of the offences punishable under Sections 279, 337, 338 and 304A I.P.C.

(2.) The material facts are as under :

(3.) The Magistrate framed accusations constituting the offences under Sections 279, 337 and 304A I.P.C. against the accused. The Magistrate read out the accusations to the accused and explained them to the accused. The accused pleaded not guilty and claimed to be tried.