STATE OF KARNATAKA Vs. P. VENKATARAMAIAH

JUDGEMENT

(1.) This appeal is directed against the judgment and order of acquittal passed by LXXI Addl. City Civil and Sessions Judge, Bengaluru in S.C.No.1249/2013 dated 16.10.2017.

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

(3.) Learned counsel for respondent remained absent.