STATE Vs. LAKSHMANA

JUDGEMENT

(1.) THE State has preferred this appeal against acquittal of accused for offences punishable under sections 376 & 506, IPC.

(2.) WE have heard Sri N.S. Sampangiramaiah, learned HCGP for State and Sri Shankarappa, learned counsel for respondent/accused. WE have been taken through evidence and the impugned judgment.

(3.) THE parents of victim namely PW7-S. Srimandara and PW8-Parimala have not supported the case of prosecution and they have denied the incident.