STATE OF KARNATAKA Vs. SAINATH

JUDGEMENT

(1.) State has f iled this appeal chal lenging the Judgment and Order of acquittal passed by the III Additional District and Sessions Judge and Special Judge, Belagavi in Sessions Case No.146 of 2013.

(2.) We have heard Shri V.S.Kalsurmath, learned H.C.G.P. for appel lant-State and learned counsel Shri Vitthal S. Tel i, appearing for the respondent/accused.

(3.) It is the case of the prosecution that the victim girl is the daughter of the complainant. The accused, about two years prior to the date of complaint was harassing the victim girl to marry him. Though the complainant and others had advised the accused, he did not heed to their advice and continued to harass the victim girl . The victim girl was studying II-P.U.C in St. Xavier Col lege, Belagavi and she was staying in a rented room in Atavan Bui lding, Kangral i Gal l i, Belagavi. The victim had al legedly informed the complainant that accused even visited her col lege and harassing her to marry him.