STATE OF KARNATAKA Vs. AMZAD PASHA

JUDGEMENT

(1.) Challenging the order of acquittal passed by the III Additional District and Sessions Court, Tumkur in SC No.432/2014 the State has preferred the above appeal.

(2.) Respondent/accused was tried in SC No.432/2014 for the charges for the offences punishable under Ss. 366A, 506, 376 IPC and under Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 ('the POCSO Act' for short) on the basis of the charge sheet filed by Tumkur Town Police in Crime No.75/2014 of their police station. For the purpose of convenience, the parties will be referred to henceforth according to their ranks before the trial Court.

(3.) The case of the prosecution is as follows: