STATE OF KARNATAKA Vs. SIDDARAM

JUDGEMENT

(1.) This appeal is preferred by the State challenging the judgment of acquittal passed by the II Additional Sessions Judge, Kalaburagi in Special Case (POCSO) No.14/2015 dtd. 21/11/2017.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Trial Court.

(3.) The accused have been prosecuted for the offences punishable under Ss. 354A and 509 read with Sec. 34 of Indian Penal Code (for short, 'the IPC') and Ss. 8, 10, 12 and 18 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'the POCSO Act').