STATE OF KARNATAKA Vs. NAGASUNDAR

JUDGEMENT

(1.) This appeal has been preferred by the State challenging the legality and correctness of the judgment and order of acquittal passed by the LXXI Additional City Civil and Sessions Judge, Bengaluru city in S.C.No.681/2012 dated 23.8.2018.

(2.) I have heard the learned High Court Government Pleader for the appellant-State and the learned counsel for the respondent-accused.

(3.) Though this case is listed for admission, with the consent of learned counsel for the parties, it is taken up for final disposal.