STATE OF KARNATAKA Vs. H. S. THIMME GOWDA

JUDGEMENT

(1.) Though this matter is posted for admission, with the consent of learned High Court Government Pleader and learned counsel for respondent - accused, the matter is taken up for final disposal.

(2.) The present appeal has been preferred by the State being aggrieved by the judgment of acquittal passed by LXX Additional City Civil and Sessions Judge and Special Judge, Bengaluru City in Spl.C.C. No.197/2011 dated 02.12.2017.

(3.) Before considering the submissions, the case of the prosecution in brief is that on 06.01.2011, 14.02.2011 and 05.03.2011, the victim, who was working as a Teacher of Government Higher Primary School, Kodigehalli, Bengaluru, went to the chambers of accused, who was working as a Block Education Officer, in order to invite him for the inauguration function of Kishore Training Centre. The accused misused his power and has committed sexual assault on her and when the victim opposed the illegal conduct, the accused got enraged and tried to outrage the modesty of the victim. The same was resisted by the victim and as such, the accused abused her in filthy language taking the name of the caste of the victim, insulted and humiliated her in a public place. On the basis of the complaint, a case has been registered in Crime No.96/2011.