RAJU BADES Vs. BHARAMANNA RAMAPPA BADAKAR

JUDGEMENT

(1.) Appellant/respondent No.2 feeling aggrieved by the order passed by the trial Court on the file of Additional District and Sessions Judge-FTSC-1, Belagavi, in criminal Misc. No.1813/2022 dtd. 7/1/2023, preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that the complainant is studying 10th standard in Kannada Medium Primary and High School of SDVS Sangh. The accused was working as PE teacher and made sexual advances to the victim and other students on different dates. On 13/12/2022 at abut 9.45 a.m. accused enquired with victim to whom her friend Amruta is loving and later kissed the complainant, further threatened not to disclose same with anyone. On 14/12/2022 after completion of tuition, accused called victim to PE room, since he wanted to prepare question paper. The accused again kissed victim/complainant and warned not to disclose with anybody. On 20/12/2022 the friends of complainant Amruta and Palllavi had been to PE room and accused sent back Pallavi, further put his hand on the shoulder of Amruta. Thereafter, made enquired with her as to whom victim/complainant is loving and accused kissed her also. Thereafter 3 to 4 days, the accused did the same and gave threat that he will cut internal marks. The said misbehavior of accused is known to all in the school. On these allegations complaint was filed. The accused was arrested during the cross of investigation on 30/12/2022.