STATE OF KARNATAKA Vs. J.KUSHALAPPA GOWDA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of the learned High Court Government Pleader same is taken up for final disposal.

(2.) The present appeal has been filed by the State being aggrieved by the judgment and order of acquittal passed by the Civil Judge and J.M.F.C., Sullia in C.C.No.678/2014 dated 21.10.2017.

(3.) I have heard the learned High Court Government Pleader for the appellant/State.