SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) "Whether order dated 22.11.2017 passed by I Additional Sessions Judge, Raichur as per Annexure-F in Spl.C.(POCSO) No.98/2016 is violative of the rights of the accused/petitioner in criminal trial?" is the question involved in this case.

(2.) Lingasugur Police chargesheeted the petitioner in Crime No.258/2015 of their police station for the offences punishable under Sections 376, 506 IPC and 3 and 4 of the Protection of Children from Sexual Offences Act, 2012.

(3.) It is alleged that, on 16.03.2015 at 11.00 a.m. in Uppardoddi Devarabhupur village, petitioner has committed rape on CW.1 the minor girl and intimidated her not to divulge the incident to anybody. It was further alleged that consequent to such act, CW.1 conceived child.