SHIDDANA GOUDA Vs. MANJULA W/O NARAYAN SAPARE

JUDGEMENT

(1.) This is an appeal preferred by the complainant against the judgment of acquittal dated 21.10.2017 passed by the Principal District and Sessions Judge, Bagalkot, in Criminal Appeal No.71 of 2015 reversing the judgment and order of sentence dated 03.09.2015 passed by the Additional Civil Judge and JMFC, Bagalkot in C.C. No.554 of 2012.

(2.) The brief facts for the purpose of this appeal are as under:

(3.) Heard the learned counsel for the appellant-complainant as well learned counsel for the respondent-accused.