STATE OF KARNATAKA Vs. SANNA NARASAPPA ANJALAPPA PALYA

JUDGEMENT

(1.) This appeal is preferred by the State against the judgment and order of acquittal passed by the II Additional District and Sessions Judge, Kalaburagi dtd. 17/4/2015 in Sessions Case No.27/2014.

(2.) Vide impugned judgment, the learned Sessions Judge has acquitted the accused of the offences punishable under Sec. 363, 366, 324, 376(2)(i) of IPC and Sec. 5 and 6 of the POCSO Act, 2012.

(3.) Heard the learned Additional SPP for the State and the learned counsel for respondent/accused and perused the material on record.