SACHIN K.A. Vs. GIRIJA

JUDGEMENT

(1.) Heard the learned counsel for appellant and learned High Court Government Pleader for respondent No.2/State and perused the material on record.

(2.) Respondent No.1/defacto complainant has been served but there is not representation.

(3.) Appellant is the sole accused in Crime No.10/2022 of Basaveshwara Nagar Police Station. Initially case was registered for offence punishable under Sec. 376 of IPC and Sec. 4 of POCSO Act. On completion of investigation charge sheet has been filed for offence punishable under Sec. 376 of IPC, Sec. 3(1) ,(w)(i)(ii), 3(2)(5) of SC/ST (Prevention of Atrocities) Act and Sec. 4 of POCSO Act.