DINESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE Complainant is in revision under Section 397 Cr.P.C. assailing the judgment in C.C.No.63/05 passed by the learned Civil Judge (Jr. Dn.) & JMFC, Sringeri dated 01-12-2005 acquitting the respondent-accused No.2 for the offence punishable under Section 326 and 506 IPC.

(2.) HEARD both sides.

(3.) HE was subjected to trial, during which 9 witnesses were examined on behalf of the prosecution and reliance was placed on three documents. Considering the evidence of PW1 to 9 and the documents, the learned trial judge held insufficient to prove the charge against the accused and consequently acquitted him by the impugned judgment. State has not challenged the said acquittal, but the Complainant has assailed it.