STATE OF KARNATAKA Vs. RAHUL DILIP PAWAR

JUDGEMENT

(1.) The State has filed this appeal against the judgment of acquittal dated 29.11.2012 passed by the Fast Track Court-IV, Belagavi in S.C.No.163/2012 and prayed for setting aside the judgment of acquittal and sought for convicting the accused/respondent for the offences punishable under Sections 420, 465, 306 r/w Section 34 of IPC.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the trial court.

(3.) Brief facts leading to the case are that, one Shankar G.Chavan is an agriculturist and resident of Chikalwal village in Chikodi Taluka. He has two sons by name Amit and Shivadatt. Shivadatt is married and is working in Military. Complainant is living with his family members and he is financially sound. The son of complainant, i.e., deceased Amit passed B.A. 2nd year and he had no interest to do agriculture. As such, he intended to go for job and was in search of a job. It is alleged that accused No.1 induced him to pay Rs.2,00,000/- so that they would provide him an employment in Mercantile Navy and taken him to Mumbai, Chennai and also sent him one month training in Kolkata. But however, the deceased could not get any job and accused failed to repay the amount of Rs.2,00,000/- also.