ASHOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal under sec. 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act challenging the order of Additional District and Sessions Judge (FTSC-1), Tumakuru, in Crl. Mis. 990/2022. The appellant is accused No.1 in Crime No. 46/2009 registered by Y.N.Hosakote police for the offences under Sec. 376(2)(i)(n) , 506 IPC, Sec. 4 and 6 of POCSO Act and sec. 3(1)(w)(ii) , 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act read with sec. 34 of IPC. One Ananda is accused No.2.

(2.) Heard Sri M.Shadhidhara, learned counsel for the appellant and Sri Mahesh Shetty, learned Government Pleader for respondent No.1. Respondent No.2 has been served with notice of this appeal, but he has not entered appearance.

(3.) The FIR contains the allegations that about 9 to 10 months prior to 9/7/2019, Anandappa @ Gollananada of Anantapura, Andhra Pradesh, sexually abused the daughter of second respondent and threatened of dire consequences if she disclosed the same to anybody. It is also alleged that the appellant herein also sexually abused the girl and consequently she became pregnant and then gave birth to a baby on 15/5/2019.