STATE Vs. H C RENUKAPRASAD

JUDGEMENT

(1.) THE State has filed this appeal against acquittal of respondent -accused of an offence punishable under section 354 IPC and also of an offence punishable under section 3(1)(xi) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Act').

(2.) DURING pendency of this appeal, the victim namely PW2 - Anjali, represented by her mother namely PW1 - Lakshmidevi and respondent -accused have entered into compromise and they have filed a compromise petition reading as hereunder: -

(3.) THEREFORE , the Respondent -Accused has deposited a sum of Rs.1,00,000/ - in the name of the victim girl (minor girl) in the form of Fixed Deposit as per the ABHYUDHAYA CASH CERTIFICATE bearing No.363109647 dated 9 -4 -2014 issued by the Karnataka Bank, Mudigere Branch, as directed by this Hon'ble Court on 18 -3 -14 and the FD certificate also produced along with a separate memo. The mother of the victim girl has agreed to receive the said amount as compensation on behalf of her victim girl. Wherefore, it is respectfully prayed that this Hon'ble Court be pleased to accept the above compromise petition entered into between the complainant and the Respondent -Accused and confirm the acquittal of the Respondent - Accused as per the Judgment and order of Acquittal dt: 01 -08 -2009 made in SC No.01/2007 by the learned District and Sessions Judge, Chickmagalur for the alleged offences punishable under section 354 of IPC and Sec.3(1) of SC/ST (PA) Act, in the interest of justice."