STATE OF KARNATAKA Vs. RAMANJANEYA S/O NALLAPPA

JUDGEMENT

(1.) This appeal is filed by the State against the judgment and order of acquittal dated 27.4.2007, passed by the Principal Sessions Court in SC.No.179/2006. The accused-respondent is tried for the offence punishable under Section 376 of IPC.

(2.) Case of the prosecution in brief is that the complainant-victim is the wife of PW.2-Pichaiah. PW.3-Seshamma is the mother-in-law of PW.1-victim.

(3.) During the course of investigation, the inner garments and the clothes of the victim were secured and sent to Forensic Science Laboratory for getting the report. The FSL report negatived the case of the prosecution. However, the police laid the charge sheet against the accused for the offence punishable under Section 376 of IPC.