STATE OF KARNATAKA Vs. P.C. AHAMMAD KUNHI

JUDGEMENT

(1.) Heard learned HCGP for the appellant. Though notice is served, the counsel for the respondent remained absent.

(2.) Though this case is listed for hearing on interlocutory application, with the consent of learned HCGP, the same is taken up for final disposal.

(3.) The present appeal has been preferred by the State challenging the judgment and order of acquittal passed by JMFC (III Court), Mangaluru, in C.C.No.2170/2017 dated 27.08.2018, whereunder accused was acquitted for the offence punishable under Sections 279 and 304(A) of IPC.