STATE OF KARNATAKA Vs. HANAMANT SADASHIV BHAJANTRI

JUDGEMENT

(1.) This appeal is filed challenging the judgment dated 27.11.2010 passed by the Fast Track Court, Jamakhandi, in S.C.33/2010 acquitting the respondent of the offence punishable under Sections 376 and 511 of IPC.

(2.) It is the case of the prosecution that, the accused was neighbour to PW.1 and PW.4 the victim.

(3.) In order to prove the case, the prosecution has examined in all 13 witnesses as PWs.1 to 13 and got marked Exs.P.1 to P.17 and produced MOs.1 to 3.