STATE OF KARNATAKA Vs. PRABHA

JUDGEMENT

(1.) Though this case is posted for Admission, with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.

(2.) I have heard the learned counsel for the appellant and the learned counsel for respondent No.2- accused. The learned counsel for the respondent No.1- accused remained absent.

(3.) The present appeal has been preferred by the State, being aggrieved by the judgment and order of acquittal passed by 55th Additional City Civil & Sessions Judge, Bengaluru in S.C.No.734/2015 dated 24.10.2017.