STATE OF KARNATAKA Vs. MANJUNATH BOMMAYYA NAIK

JUDGEMENT

(1.) This appeal is by the State challenging the judgment dated 30th June 2015 in S.C. No.57/2011 on the file of the District and Sessions Judge, Uttara Kannada, Karwar (for short, the 'Sessions Court'). The Sessions Court by the impugned judgment has acquitted the respondent of the charges for offences punishable under Sections 376 and 506 of Indian Penal Code (for short, the 'IPC').

(2.) The prosecution's case against the respondent in a nut shelled as follows:

(3.) The investigation being completed, the charge sheet is filed against the respondent for offences punishable under Sections 376 and 506 of IPC. The learned Magistrate on receiving the charge-sheet has taken cognizance of the offence and committed the case for trial to the Sessions Court with a direction to the Superintendent Sub Jail, Kumta to produce the respondent, who was in judicial custody before the Sessions Court upon receipt of information in that regard from the Sessions Court. The respondent was released on bail on 28.04.2011.