STATE OF KARNATAKA Vs. SHANTHA @ SHANTHASETTY

JUDGEMENT

(1.) The State - the appellant herein has preferred this appeal being aggrieved by the judgment and order of acquittal passed in S.C.No.22/2009 dtd. 3/6/2011 by the Fast Track Court, Kollegala, for the offence under Sec. 341, 354, 323, 504, 306 of IPC.

(2.) Brief facts of the case are as follows:-

(3.) At the time of treatment, the Doctor has informed the police about the intention of the deceased to make her statement about the incident. The Police Head Constable No.136 visited the hospital on 12/6/2008 at about 18.30 hours and recorded the statement of the Victim and registered the case in Crime No.114/2008 under Sec. 354, 341 and 323 of IPC. Later, after the death of the Victim, a requisition was made to incorporate the provision under sec. 306 of IPC. Accordingly, a charge-sheet came to be filed by the respondent - Police for the offences under Sec. 354, 341, 323, 504 and 306 of IPC.