STATE Vs. VEERESH ANDAPPA ABBIGERI

JUDGEMENT

(1.) STATE is in appeal under Section 378 of the Criminal Procedure Code, 1973 questioning the acquittal of the respondent for the offence under Section 304 of the Indian Penal Code, 1860 by judgment in Sessions Case No. 6 of 2007 on the file of the District and Sessions Judge at Gadag passed on 15-2-2008.

(2.) WE have heard the learned High Court Government Pleader and the learned amicus curiae for the respondent.

(3.) THE accused did not make any statement either inculpating him or exculpating him.