THE STATE OF KARNATAKA Vs. ANIS

JUDGEMENT

(1.) The State being aggrieved by the judgment of acquittal dated 03.10.2011 passed in S.C.No.139/2007 by the Principal Sessions Judge, Raichur, has filed this appeal.

(2.) The case of the prosecution before the trial court is as follows ;-

(3.) The State being aggrieved by the impugned judgment of acquittal has filed the present appeal on the following rounds :-