STATE OF KARNATAKA Vs. T B PREMARAJ ALIAS AYYANNA

JUDGEMENT

(1.) THE learned trial judge convicted respondent (accused) of offences punishable under Sections 324, 427 and 506 IPC. Therefore, the accused was before the I -appellate court.

(2.) THE learned judge of the I -appellate court on reappreciation of evidence has set aside the judgment of conviction and acquitted the accused of aforestated offences. Therefore, the State is before this court.

(3.) I have heard the learned Government Advocate for the State. The learned counsel for accused is absent.