STATE OF KARNATAKA Vs. SOMASHEKHAR

JUDGEMENT

(1.) K. Somashekar, J 1. This appeal is directed against the judgment of acquittal rendered by the trial Court in Special Case (POCSO) No.30/2016 dtd. 17/2/2021, whereby the accused is acquitted of the offences punishable under Ss. 365, 344, 376 (2) (n), 504, 506 of Indian Penal Code 1860, besides Ss. 5 and 6 of the POCSO Act, 2012 and so also of the offences punishable under Ss. 3(1) (xi) and 3(2) (v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. In this appeal, the State is seeking reversal of the acquittal judgment and conviction of the accused for the aforesaid offences.

(2.) The learned counsel for the respondent accused also submitted that both the victim and the accused are married and are blessed with two children, one child is aged four years and the second child is aged one year.

(3.) In view of the submission made by the learned counsel for the respondent/accused the matter is taken up for final disposal with the consent of the learned Additional State Public Prosecutor and the learned counsel for the respondent.