STATE BY KADUR POLICE STATION Vs. L.RANGASWAMY

JUDGEMENT

(1.) Though the present appeal has been listed for hearing IA No.1/2019, with the consent of the learned High Court Government Pleader, the same is taken up for final disposal.

(2.) I have heard the learned High Court Government Pleader.

(3.) The present appeal has been preferred by the State being aggrieved by the judgment and order of acquittal passed by the learned Principal Civil Judge and J.M.F.C., Kadur, in C.C.No.651/2015 dated 15.5.2018, whereunder the accused was acquitted for the offence punishable under Sections 279, 304(A) of IPC.