NANJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the father of the victim (C.W.15 before the trial Court) challenging the judgment and order of acquittal passed in Sessions Case No.582/2012 dated 28.9.2012 on the file of Fast Track Court, Bengaluru for the offences punishable under Sections 143, 147, 148, 324, 504, 302 r/w Section 149 of Indian Penal Code.

(2.) Brief facts of the prosecution case are:

(3.) The accused persons were secured before the Court below and they did not plead guilty and claimed to be tried. The prosecution in order to prove the case against accused persons has examined P.Ws.1 to 14 and got marked Exs.P1 to 19 and M.Os.1 to 27. All the material witnesses have turned hostile to the case of the prosecution. The Court below has rejected the prayer of the prosecution to examine C.Ws.19, 21 and 28 on the ground that purpose of prosecution will not be served. The prosecution side was taken as closed. Statement of the accused was recorded under Section 313 of Cr.P.C. Accused did not choose to lead any evidence. The Court below having heard the arguments on the side of prosecution as well as on the side of defence, acquitted all the accused persons for the charges leveled against them. Being aggrieved by the judgment of acquittal, the appellant who is the father of victim has preferred this appeal.