STATE OF KARNATAKA Vs. VASANTHAKUMAR @ T NAVEENKUMAR

JUDGEMENT

(1.) This is the appeal preferred by the State, being aggrieved by the judgment and order of acquittal dated 25.07.2012 passed in S.C.No.15/2012 by the learned Addl. Sessions Judge (Fast Track Court), Chitradurga, wherein the respondent/accused has been acquitted for the offence punishable under Section 376 of the Indian Penal Code.

(2.) The brief facts of the prosecution case are that, on 06.09.2011 at about 9.00 am, when Kum. Roja who was under the age of 18 years was alone in her house at Jajur village, Challakere Taluk, Chitradurga District, at that time, accused entered into the house, closed her mouth tightly with his hands, forcibly committed rape on her. On the basis of the complaint lodged by P.W.1/complainant who is the father of the prosecutrix, case came to be registered in Crime No.94/2011 for the offence punishable under Section 376 of IPC, against the respondent/accused herein.

(3.) After completing investigation, the investigating officer filed charge sheet against the respondent/ accused for the offence punishable under Section 376 of IPC.