STATE OF KARNATAKA Vs. JANARDHAN DEVU MARATHI

JUDGEMENT

(1.) The State is on appeal aggrieved by the judgment of the Special Judge, Uttara Kannada, Karwar (for brevity 'trial Court') dtd. 15/3/2018 passed in Spl.Case No.22/2017.

(2.) The said proceedings in Spl.Case No.22/2017 had been initiated subsequent to the Sirsi Rural Police having filed the charge sheet against the accused alleging commission of the offence punishable under Sec. 376 of Indian Penal Code (for brevity 'IPC') and Ss. 4 and 6 of Protection of Children from Sexual Offences, Act 2012 (for brevity 'POCSO' Act).

(3.) Upon trial being held, the trial Court has acquitted the accused.