STATE OF KARNATAKA Vs. ELAHI

JUDGEMENT

(1.) The judgment and order of acquittal dated 27.5.2015 passed by the Sessions Court, Chikkaballapura in S.C.No.97/2013 is called in question in this appeal.

(2.) At the time of hearing this appeal for admission, learned Special Public Prosecutor has made available the records maintained by the office of the Public Prosecutor. We have perused the same.

(3.) Case of the prosecution in brief is that the accused allegedly kidnapped the daughter of the complainant and took her from Gudibande to Gowribidanur; both of them stayed in the house of the friend of the accused; thereafter, they stayed in a lodge for one week; subsequently, both of them stayed for 15 days in the house of another friend of the accused at Bengaluru; during such time, the accused had sexually assaulted the victim (PW.2); based on such information, PW.1 being the father of the victim lodged a complaint as per Ex.P1, which came to be registered in Crime No.92/2011 for the offences punishable under Sections 342, 366 and 376 of IPC. After completion of investigation, Police laid the charge sheet against the accused for the offences punishable under Sections 342, 366 and 376 of IPC.