Karnataka High Court
State Of Karnataka vs A N Ramesh on 20 July, 2011
Author: N.Ananda
Bench: N.Ananda
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M.Santhosh
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grounds to interfere with the judgment of acquitta:
recorded by the trial ceurt.
13. In the result 'W6 pass thee folbwingt
ORDER
The appeal is dismissed. V» q§§§§§ . . , . ' . . . .' . _