LAWS(KAR)-2018-5-18

STATE OF KARNATAKA Vs. UMESHA

Decided On May 24, 2018
STATE OF KARNATAKA Appellant
V/S
UMESHA Respondents

JUDGEMENT

(1.) Aggrieved by the Judgment and Order dated 30.07.2012 passed by the learned Fast Track Court Judge, Chikmagalur, in Crl.A. No.244/2010, the State has preferred this appeal.

(2.) By the impugned Judgment and Order, the Fast Track Court set aside the order of conviction and sentence passed by the learned Civil Judge and JMFC., N.R. Pura in C.C. No.193/2010 on 22/30.11.2010.

(3.) The respondent herein is the accused in C.C. No.193/2010. For the purpose of convenience, he will be referred to hereafter as 'accused'.