STATE OF KARNATAKA Vs. KOTANAGOUD

JUDGEMENT

(1.) The State has preferred this appeal challenging the judgment dtd. 6/6/2019 in Sessions Case No.147/2012 on the file of I Additional District and Sessions Judge, Dharwad sitting at Hubli.

(2.) Respondents in this appeal faced trial for the offences punishable under Ss. 354, 366, 506 and 376 read with Sec. 34 of IPC and by the impugned judgment, the Trial Court acquitted them of the charges framed against them and therefore this appeal.

(3.) The prosecution case is that on 14/4/2012 around 9.00 p.m., PW.21 along with her aunt-PW.20 went out of the house for attending second call of nature. At 9.30 p.m., only the aunt returned cryingly and revealed before her family members that the respondents kidnapped PW.21 on their motorcycle. Having searched for PW.21 for about two days, on 19/4/2012 PW.1 went to police station and gave report to the police, based on which the police registered FIR, held investigation and filed charge sheet against the accused.