ANNAPURNA SHIVAPPA RITTI Vs. SANTOSH NEELAPPA MAYANNAVAR

JUDGEMENT

(1.) These two appeals are filed against the judgment and order passed by the trial Court, acquitting accused for the offences punishable under Ss. 354-A, 306 of IPC and Sec. 8 of POCSO Act.

(2.) While Crl.A.No.100337/2017 is filed by the complainant, Crl.A.No.100063/2018 is filed by the State.

(3.) Since these two appeals are arising out of the same judgment and order and involve common discussion, they are clubbed together and decided by a common order.