STATE OF KARNATAKA Vs. GANESHA

JUDGEMENT

(1.) THE State has preferred this appeal challenging the judgment and order of acquittal of the respondent/accused.

(2.) THE respondent/accused was tried on the charges for the offences punishable under Sections 341, 342, 354, 504, 506 and 376 of IPC.

(3.) IT is the case of the prosecution PW1 is the daughter of PW2 and sister of PWs 3 and 8. They are residents of Alpahalli village coming within the jurisdiction of K.R. Sagar Rural police station.