STATE OF KARNATAKA Vs. YASIR ARAFATH

JUDGEMENT

(1.) This appeal has been preferred by the State challenging the judgment and order of acquittal passed by the II Additional District and Sessions (Special) Judge, D.K., Mangaluru in Special Case No.85/2015 dated 17.10.2018.

(2.) This case has been posted for hearing on interlocutory application and with the consent of the learned High Court Government Pleader, same is taken up for final disposal.

(3.) Heard the learned High Court Government Pleader for the appellant-complainant. Notice to respondent-accused is dispensed with.