STATE OF KARNATAKA Vs. MAHESH ARADHYA

JUDGEMENT

(1.) THIS is an appeal filed by the State under Section 378 (1) & (3) of Code of Criminal Procedure challenging the judgment dated 09.06.2010 made in S.C.No.220/09 on the file of FTC -VI at Bangalore City.

(2.) BRIEF facts of the case leading to the filing of the appeal may be stated as under:

(3.) DURING the course of investigation, PW1 was subjected to medical examination with regard to her mental capacity. PW11 -Dr.K.Medhavi who examined the victim with reference to her physical condition etc., and issued a medical certificate as per Ex.P7. The accused was arrested on 07.10.2008 and he was in judicial custody till the disposal of the sessions case.