STATE OF KARNATAKA Vs. SANNAMADEVAPPA

JUDGEMENT

(1.) This appeal has been preferred by the State challenging the judgment and order of acquittal passed by the III Additional District and Sessions Judge & Special Judge, Dharwad in Spl.SC.ST.CC.No.15/2015 dated 22.12.2016.

(2.) Though this case is posted for admission, with the consent of the learned Additional State Public Prosecutor the same is taken up for f inal disposal.

(3.) We have heard the learned Additional State Public Prosecutor. Though notice is served to the respondents/accused, they remained absent.