STATE OF KARNATAKA Vs. SANTHOSH

JUDGEMENT

(1.) The judgment and order of acquittal dated 24.09.2012 passed by the IV Additional Sessions Judge, Mysuru in SC No. 122/2011 is called in question in this appeal by the State. The accused/respondent was tried and acquitted of the offences punishable under Sections 376 and 302 of IPC.

(2.) Case of the prosecution in brief is that; the accused committed rape on deceased Smt.Sheela at 4.00 p.m., on 09.07.2010 at her house situated at LIG Group -4, House No. 144 at Hootagagalli, Mysuru and thereafter strangulated her with a saree, consequent upon which Smt.Sheela breath her last.

(3.) In order to prove its case, prosecution in all examined 16 witnesses and got marked 19 exhibits and 19 Material Objects. On behalf of the defendant 1 witness was examined and got marked 1 exhibit.