STATE OF KARNATAKA Vs. LINGAPPA

JUDGEMENT

(1.) Despite receipt of notice of this appeal, the respondents No. 1 to 4, who were respectively accused Nos. 1 to 4 before the Trial Court, have remained absent.

(2.) Heard Sri A.V. Ramakrishna, the Learned High Court Government Pleader, and perused the impugned order.

(3.) This appeal is by the complainant-State aggrieved by the order dated 15/12/2008 passed in CC No. 780/2007 by the Learned Civil Judge (Jr.Dn.) and JMFC, Nanjangud (hereinafter referred to as 'Trial Court' for short), acquitting all the accused Nos. 1 to 4 (respondents herein) of the offences under Sections 341, 323 and 324 read with Section 34 IPC.