NINGAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises against the impugned judgment/final order dated 01.07.2017 passed by the High Court of Karnataka, Bench at Kalaburagi in Criminal Appeal No. 3614/2011.

(3.) The genesis of the case relates to a complaint filed by one Suvarna on 12-09-2009 at the Sulepet Police Station of Gulbarga District stating that the Warden of the school where she works on daily wages, harassed her for sexual favours. Accordingly, Crime No. 95/2009 was registered and after investigation, charges were framed against the accused-appellant.