STATE OF KARNATAKA Vs. RAMESH LAXMANA KATTI

JUDGEMENT

(1.) The State has come up in appeal questioning the legality and correctness of the judgment dtd. 23/10/2020 passed by the III Addl. District and Sessions Judge and Special Judge, Belagavi, in S.C.No.113/2020 whereby the respondent/accused has been acquitted of the offences punishable under Sec. 302, 376(2)(i)(n) of Indian Penal Code, 1860 (for short, 'IPC') and Sec. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'POCSO Act').

(2.) We have heard both sides and perused the material on record.

(3.) The main ground on which the appeal is preferred is that, there was no proper and sufficient opportunity given to the prosecution to examine all its witnesses and that the trial has been concluded in a hurried manner.