STATE OF KARNATAKA Vs. S.S. RAGHU

JUDGEMENT

(1.) The Judgment and Order of acquittal dated 17th November 2011 passed by the Fast Track Court -III, Tumkur in S.C. No. 108/2010 is called in question in this appeal by the State.

(2.) Case of the prosecution in brief is that PW.6 - Kum. Suma @ Sumalatha is the prosecutrix; she was working in the house of PW.7 Smt. Shobha Shivalingaiah as a maid servant; PW.6 has passed SSLC examination and she was aged in between 16 and 18 years at the time of the incident; the house of PW.7 in which PW.6 was residing is situated at R. Byadarahalli; the parents of prosecutrix were residing at Srikantaiahnapalya; accused is also from Srikantaiahnapalya; PW.6 knew very well about the accused; the accused and PW.6 used to contact each other over telephone.

(3.) In order to prove its case, the prosecution in all examined 15 witnesses and got marked 9 Exhibits and 8 Material Objects. The trial Court, on evaluation of the material on record acquitted the accused.