STATE OF KARNATAKA Vs. RATHNAKAR M

JUDGEMENT

(1.) This appeal is filed by the State, challenging the Judgment and Order of acquittal dated 05.10.2016 passed in C.C. No.2018/2014 on the file of the Court of II Additional Civil Judge and JMFC., Udupi, wherein the accused/respondent was acquitted of the offences punishable under Sections 279, 337 and 304-A of IPC.

(2.) I have heard Sri. M.Diwakar Maddur, learned HCGP., appearing for the appellant/State and Sri. N.K.Siddeswara, learned counsel appearing for the respondent.

(3.) Brief facts: