STATE BY BASAVANAHALLI POLICE CHIKMAGALUR Vs. PRAVEENA

JUDGEMENT

(1.) THE learned trial judge has acquitted the respondents (accused no.1 and 2) of offences punishable under Sections 366 and 114 IPC. Therefore, the State is before this court.

(2.) I have heard learned Government Advocate for the State and Sri.I.S.Pramod Chandra, learned counsel for accused.

(3.) THE accused were tried for the aforestated offences on the allegations that accused no.1 had abducted the victim at about 12.30 p.m., (afternoon) on 16.04.2008 when the accused had gone to MES College in Chikmagalur town and forced the victim to marry him.