REGENT COMPUTRONICS PVT. LTD.

STATE OF KARNATAKA Appellant

V/S

Dilleppa Respondents

Referred Judgements :-

SURAJPAL SINGH VS. STATE [REFERRED TO]
RAMESHWAR S O KALYAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
KALI RAM VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
UMEDBHAI JADAVBHAT VS. STATE OF GUJARAT [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
TOTA SINGH VS. STATE OF PUNJAB [REFERRED TO]
HARENDRA NARAIN SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
RAMANAND YADAV VS. PRABHU NATH JHA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SANTOSH BHOI VS. STATE OF ORISSA [REFERRED TO]
SACHIN BALIRAM KAKDE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF BIHAR VS. RAJBALLAV PRASAD @ RAJBALLAV PD. YADAV @ RAJBALLABH YADAV [REFERRED TO]

JUDGEMENT

(1.) The appellant - State has filed the present appeal against the impugned judgment and order of acquittal dtd. 3/2/2018, passed in Special S.C.No.3/2016 by the Principal District and Sessions Judge and Special Judge, Haveri, acquitting the respondent/accused for the offences punishable under Ss. 363 , 506 , 366 , 376 of IPC and under Sec. 4 of the Protection of Children from Sexual Offences (POCSO) Act, 2012.

(2.) The brief facts of the prosecution case are as under:

(3.) Based on the oral and documentary evidence, the trial Court framed the following points for consideration:

Click here to view full judgment.

STATE OF KARNATAKA Vs. DILLEPPA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address