STATE OF KARNATAKA Vs. VINAYAK SANNU GOUDA

JUDGEMENT

(1.) The State has preferred this appeal against the Judgment and order of Acquittal dtd. 7/9/2020 passed in Spl. Case No.31 of 2015 by the Additional District & Sessions Judge, FTSC-1 U.K. Karwar (Special Court for Trial of Cases Filed Under POCSO, Act) (for brevity, hereinafter referred to as the "trial Court ").

(2.) For the sake of convenience, the parties herein are referred to with their status and rank before the trial Court.

(3.) Brief facts leading to this appeal are that the Police Inspector of Mundgod has submitted a Charge-sheet against the accused for the offences punishable under Ss. 376, 417, 109, 312, R/w Sec. 34 of Indian Penal Code (for short 'IPC ') and Ss. 4, 6, 10, 17 of the Protection of Children from Sexual Offences, Act, 2012 (for short 'POCSO Act ').