STATE OF KARNATAKA Vs. M.PRAVEEN KUMAR

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment of acquittal dtd. 17/7/2019 passed in Spl. Case No.142/2014 by the I Additional District and Sessions Judge, Ballari, the State of Karnataka represented by the Police Sub Inspector, T.B. Dam Police Station, Hosapete through the Additional State Public Prosecutor, High Court of Karnataka, Dharwad Bench have preferred this appeal.

(2.) The parties to this appeal are referred as per their rank before the Trial Court for the purpose of convenience.

(3.) That the complainant/victim girl submitted a complaint on 2/7/2014 at 00.15 a.m., by appearing before the Police Sub Inspector T.B. Dam Police Station, Hosapete Taluk, alleging that one Praveenakumar was having a love affair with her and by assuring her to marry committed rape on her. So also the said Praveenakumar and his family members abused the family members of complainant by taking their caste.