STATE BY HOSAKOTE POLICE Vs. RAVI, N.

JUDGEMENT

(1.) THE State has preferred this appeal under Section 378 (1) and (3) of Cr.P.C. challenging the judgment and order of acquittal dated 23.06.2012 passed in S.C. No. 173/2011 by the Sessions Judge, Fast Track Court -II, Bangalore Rural District, Bangalore.

(2.) THE respondent/accused was tried for the offence punishable under Section 376 of IPC.

(3.) PW .1 -the maternal uncle of the prosecutrix brought to the notice of the police about the rape committed by the accused on PW.2, who is minor.