THE STATE OF KARNATAKA Vs. SAJUMON

JUDGEMENT

(1.) The present appeal has been preferred by the State challenging the legality and correctness of the judgment and order of acquittal passed by II Additional District and Sessions Judge, Kodagu-Madikeri sitting at Virajpet in S.C.No.5007/2018 dated 30.10.2018.

(2.) I have heard the learned additional SPP for the appellant-State.

(3.) Though this case is listed for hearing on interlocutory application, notice on the respondent has been dispensed with and the matter has been heard finally.