STATE OF KARNATAKA Vs. ARAVINDA L. PATGAR

JUDGEMENT

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

(2.) The State is before this Court challenging the judgment and order of acquittal passed by II Additional Civil Judge and J.M.F.C., Udupi, in C.C.No.2296/2015 dated 7.10.2017.

(3.) I have heard the learned High Court Government Pleader for the appellant/State. Though notice is served to the respondent, he has remained absent, there is no representation.