STATE Vs. SANTANAM

JUDGEMENT

(1.) THE instant appeal is preferred by the State to challenge the judgment dated 19-12-1991 in CC No. 3069 of 1988 passed by the I Addl. Chief Metropolitan Magistrate, Bangalore City, whereby he had acquitted the respondent.

(2.) THIS Court had appointed one Sri A. S. Bellary, learned Advocate as Amicus Curiae to represent the respondent in the above appeal as he had remained absent in spite of service of notice on him.

(3.) I heard the learned Government Pleader, Sri G. M. Sreenivasa Reddy appearing for the appellant-State and Sri A. S. Bellary, Advocate/amicus Curiae appearing for the respondent.