INDRAKUMAR SHARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Appeal has been preferred by the accused challenging the legality and correctness of judgment and order of acquittal passed by the VII Additional Sessions Judge in S.C.No.182/2014 dated 06.03.2019.

(2.) I have heard the learned counsel appearing for the appellant and learned High Court Government Pleader for respondent-State.

(3.) The case of the prosecution in brief is that the Complainant-husband and one Madevi were staying along with their children in a shed put up on a vacant site belonging to Krishnappa Gowda in Muddumallappa Layout of Nanjangud Town. The complainant-husband was working as a Auto driver in day time and at night he used to work as watchman. Adjacent to the said shed accused was also having a shed prior to the alleged incident. Six months back to the incident, accused had outraged the modesty of her by pulling her hand when she had gone to fetch water. A complaint also came to be registered against the accused.