STATE OF KARNATAKA Vs. MOHAN

JUDGEMENT

(1.) MThis appeal is directed against the judgment of acquittal rendered by the trial Court in S.C.No.60/2019 dtd. 13/3/2020 whereby rendering acquittal judgment for the offence punishable under Ss. 354, 302 and 201 of IPC.

(2.) Whereas under this appeal, appellant / State is seeking intervention by consideration of grounds as urged in this appeal and consequently, set-aside the acquittal judgment rendered by the trial Court and to convict the accused of the offences which lugged against him.

(3.) Heard learned HCGP for appellant / State namely Sri Rahul Rai.K and so also, learned counsel Sri Rajashekar.S for respondent/accused who are present before the court physically. Perused the judgment of acquittal rendered by the trial Court in S.C.No.60/2019 consisting the evidence of PWs.1 to 18 and so also, documents at Exs.P1 to P33 inclusive of M.O.1 to 14 and so also, on the part of defence side marking of documents as per Exs.D1 to D3.