STATE OF KARNATAKA Vs. KALLESHA

JUDGEMENT

(1.) This appeal is preferred against the judgment and order dated 3.5.2010 in C.C.No.467/2008 on the file of the I Addl. Civil Judge & JMFC., Kadur, whereby the accused has been acquitted of the charges under sections 279, 337, 338 and 304-A of IPC.

(2.) Prosecution case briefly stated as under:

(3.) The respondent/accused having pleaded not guilty to all the charges levelled against him, the prosecution has examined as many as 12 witnesses as PWs 1 to PW12 and relied upon 26 documents which are at Exs.P.1 to P.26.