STATE OF KARNATAKA Vs. AMEER

JUDGEMENT

(1.) This appeal by the State is directed against the order of acquittal passed by the learned VII Additional City Civil and Sessions Judge, Bangalore City, in Sessions Case No. 5/83 on his file.

(2.) The respondent was the accused in the said case. He was tried for an offence punishable under Section 302 I.PC on the allegation that on 13-10-1982 at about 5-30 P M. in the shop of Khader (P W -1) situate at No. 48, S.L.N. Charity Building, Kalasipalyam Main Road, Bangalore, he committed murder of Rafi alias Mohamad Rafi, who was his colleague working in the shop of P.W.-1, by assaulting him with the knife (M.0-7) with the intention of causing his death.

(3.) As the accused denied the commission of the said offence, P.Ws-1 to 16 examined and Exhibits P-1 to P-23 and M.Os-1 to 9 were produced on behalf of the prosecution.