STATE Vs. BAPTIST FERNANDIS

JUDGEMENT

(1.) Though this matter posted for admission, at the consent of the learned High Court Government Pleader for the appellant-State and the learned counsel for the respondent, this matter is taken up for hearing.

(2.) Learned HCGP has placed all the evidence and documents placed by the prosecution before the Trial Court.

(3.) The State has preferred this appeal against the judgment of acquittal passed in S.C.No.11/2018 dtd. 23/1/2020 by the V Additional District and Sessions Judge and Special Judge, D.K., Mangaluru, sitting at Puttur, (hereinafter referred to as 'the Special Judge'), whereby the learned Special Judge has acquitted the respondent/accused for the offences punishable under Sec. 377 r/w Sec. 511 of IPC and Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as the 'POCSO Act').