STATE OF KARNATAKA Vs. HANAMANTH

JUDGEMENT

(1.) Though the appeal is posted for hearing on interlocutory application, with the consent of learned Addl. S.P.P., the same is taken up for final disposal.

(2.) The present appeal has been preferred by the State being aggrieved by the judgment and order of acquittal dated 26.02.2018 passed by the Second Additional District and Sessions Judge in S.C.No.6/2015 for the offence punishable under Section 366A, 376 of IPC and also under Sections 4, 6 and 12 of Protection of Children from Sexual Offences Act, 2012.

(3.) We have heard learned Addl. S.P.P. for appellant. Respondent and his counsel remained absent.