THE STATE OF KARNATAKA Vs. NARASIMHA

JUDGEMENT

(1.) THE respondent (hereinafter referred to as accused) was tried and acquitted of offences punishable under Sections 366, 342 and 376 IPC. Therefore, the State has filed this appeal.

(2.) WE have heard Sri. Vijaykumar Majage, learned Government Pleader for the State and Sri. Vijendra Reddy, learned counsel for accused.

(3.) IT is the case of prosecution that on 19.07.2008 at about 6.45 a.m., the accused with the intention of marrying victim, induced victim (a minor girl) and took her from the lawful custody of her parents in Attur village to Karenahalli village of Bidadi Hobli, Ramanagar District. He had wrongfully confined the victim in the house of P.W. 1 -Narasimhaiah for a period of 4 or 5 months. The accused married her by tying a piece of turmeric to her neck. The accused committed rape on her.