SARITA BANDEKAR Vs. MANJUNATH

JUDGEMENT

(1.) This appeal is filed under Sec. 372 of Cr.P.C. by the complainant challenging the judgment of acquittal dtd. 19/8/2021 in S.C.No.50/2020 on the file of Additional District and Sessions Judge, FTSC-I, U.K., Karwar (Special Court for Trial of Cases filed under POCSO Act, 2012) (for short, 'Trial Court'), acquitting the accused for the offences punishable under Ss. 376, 506 of IPC and Ss. 4 and 6 of POCSO Act, 2012.

(2.) Parties would be referred with their ranks as they were before the Trial Court for the sake of convenience and clarity.

(3.) Based on the final report submitted by the Investigating Officer i.e., Circle Inspector of Kumta Circle in Crime No.33/2020, the learned Sessions Judge has taken cognizance for the offences punishable under Ss. 376 and 506 of IPC and under Ss. 4 and 6 of POCSO Act, 2012.