THE STATE OF KARNATAKA Vs. CHIDANAND MAHADEV GUDAME

JUDGEMENT

(1.) This appeal by the State is directed against the judgment and order dated 24th March, 2012 passed by the V Additional Sessions Judge, Belgaum in SC No. 180/2007. By the impugned judgment and order, the learned Sessions Judge, Belgaum, has acquitted the accused of the offence punishable under Section 376 of IPC. Aggrieved by that, the appellant/State has filed this appeal. Briefly stated the case of the prosecution is:

(2.) Based on Ex.P2, a case in Crime No. 298/2006 of Chikkodi Police Station has been registered for the offence punishable under Section 376 of IPC. After investigation charge-sheet has been filed against the accused for the offence punishable under Section 376 of IPC.

(3.) At the trial, the prosecution has examined in all 15 witnesses i.e. PWs.1 to 15 and Exs.P1 to P18 have been marked.