STATE OF KARNATAKA Vs. RAMESH CHANDAR ADAKE

JUDGEMENT

(1.) This is an appeal against the judgment and order of acquittal dated 10.07.2014 passed by the VII Addl. District and Sessions Judge, Belagavi at Chikodi, in S.C.No.343/2012. By the impugned judgment, the learned Sessions Judge has acquitted the respondent (hereinafter referred to as 'the accused') of the charges punishable under Sections 449, 302 and 309 of the IPC.

(2.) The case of the prosecution is that;

(3.) We have heard the Sri.V.M.Banakar, learned Addl. SPP appearing for the State and Sri.M.B. Gundawade, learned counsel appearing for the accused.