REGENT COMPUTRONICS PVT. LTD.

STATE OF KARNATAKA Appellant

V/S

Devappa Respondents

Referred Judgements :-

STATE OF MAHARASHTRA STREE ATYACHAR VIRODHI PARISHAD MAHARASHTRA STATE VS. CHANDRA PRAKASH KEWAL CHAND JAIN:CHANDRA PRAKASH KEWAL CHAND JAIN POLICE SUB INSPECTOR POLICE STATION SITABULDI NAGPUR TEHSIL AND DISTRICT NAGPUR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. RAGHUBIR SINGH [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
STATE OF ORISSA VS. THAKARA BESRA [REFERRED TO]
STATE OF U P VS. PAPPU alias YUNUS [REFERRED TO]
RAVINDER SINGH GORKHI VS. STATE OF U P [REFERRED TO]
VIJAY ALIAS CHINEE VS. STATE OF MADHYA PRADESH [REFERRED TO]
SK KHELAFAT MOJHI VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Jamadar Shahabuddin, learned High Court Government Pleader for the appellant/State and Sri S.S. Aspalli, learned counsel for respondent Nos.1 to 11.

(2.) This appeal is by State challenging an order of acquittal passed by the learned Special Judge in Special Case (POCSO) No.580/2017.

(3.) Facts in the nutshell which are utmost necessary for disposal of the present appeal are as under:

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STATE OF KARNATAKA Vs. DEVAPPA

Referred Judgements :-

JUDGEMENT

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