STATE OF KARNATAKA Vs. RAMESH

JUDGEMENT

(1.) The State has preferred this appeal questioning the judgment of acquittal dtd. 31/1/2017 in Spl.C.C.No.119/2013 on the file of LIV Additional City Civil and Sessions Judge (CCH- 55), Bengaluru City.

(2.) The prosecution case in brief is as follows:

(3.) The police filed charge sheet against the respondent/accused for the offences punishable under Ss. 363, 366 and 376(i) of IPC and Ss. 4 and 6 of POCSO Act. But the trial court charged the respondent/accused for the offences punishable under Ss. 366 and 376 of IPC and Sec. 5(l) read with Sec. 6 of POCSO Act.