STATE OF KARNATAKA Vs. NAVEENA

JUDGEMENT

(1.) The judgment and order of acquittal dated 13.4.2012 passed by the III Fast Track Court, Bangalore Rural District, Bangalore in SC.No.129/2011 is appealed against by the State. By the impugned judgment, the trial Court has acquitted the accused for the offence punishable under Section 376 of IPC.

(2.) Heard the learned SPP for the appellant-State and perused the records.

(3.) Case of the prosecution in brief is that PW.1- Yashodha, aged about 21 years, while she was living with her mother (PW.2), came in contact with the accused; PW.1 (prosecutrix) and the accused were working in the same Garment Factory situated at II Stage, Peenya, Bangalore; they loved each other and had co-habitated with each other; accused promised to marry her; such relationship continued for three years; when she became pregnant, the accused refused to marry her; prosecutrix lodged the complaint as per Ex.P1 against the accused.