STATE BY CIRCLE INSPECTOR Vs. VEERESH

JUDGEMENT

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

(2.) This Court felt that it is not necessary to issue notice to the respondent. Therefore, notice to respondent is dispensed with.

(3.) The present appeal has been preferred by the appellant-State being aggrieved by the judgment and order of acquittal passed by the II Additional Civil Judge and JMFC, Karkala in C.C.No.485/2011 dated 07.12.2018 whereunder, the respondent-accused was acquitted for the offence punishable under Sections 279, 304A of IPC and Section 3(1) r/w 181 of I.M.V. Act.