THE STATE OF KARNATAKA Vs. PRADEEP

JUDGEMENT

(1.) THE judgment and order of acquittal, dated 28.10.2011, acquitting the respondent for the offences punishable under Sections 448, 376 and 506 of IPC, passed by the Sessions Court, Udupi, in SC. No. 88/2010 is appealed against, by the State.

(2.) THE victim -prosecutrix (PW. 2) was aged about 14 -15 years at the time of incident; the accused, who is known to the family of the victim, committed sexual assault on her for about three months prior to 16.2.2010; the victim became 3 1/2 months ' pregnant; thereafter she told about the aforementioned facts before her mother (PW. 3); in turn PW. 3 took the victim to the Government Hospital, Hebri on 16.2.2010, wherein it was detected that the victim became pregnant; after few days, mother of the victim (PW. 3) lodged the complaint as per Ex. P4 before Hebri Police Station, which came to be registered in Crime No. 11/2010 for the offences punishable under Sections 376 and 506 of IPC.

(3.) AS aforementioned, PW. 2 is the prosecutrix. Complaint came to be lodged by PW. 3 (mother of prosecutrix) as per Ex. P4.