STATE OF KARNATAKA Vs. MAHANTESH

JUDGEMENT

(1.) This appeal has been filed by the appellant-State challenging the judgment and order of acquittal passed by the Court of the VI Additional District and Sessions Judge, Dakshina Kannada, Mangaluru in Crl.A. No.140/2013 dated 24.12.2018.

(2.) I have heard the learned High Court Government Pleader for appellant ? State. Notice to respondent dispensed with.

(3.) Though this case is listed for hearing ? Interlocutory Application, with the consent, it has been taken up for final disposal.