STATE OF KERALA Vs. RAJAYYAN

JUDGEMENT

(1.) Appeal against acquittal. State is the appellant.

(2.) Respondents were charged by C.I. of Police, Thampanoor for offences punishable under S.363 and 366A read with S.34 IPC. The prosecution case is that the accused in furtherance of their common intention kidnapped PW. 3, a minor girl aged 17 years and 10 months. She was taken in a taxi driven by PW.6. The 1st accused is alleged to have enticed PW.3 and she was forcibly taken in the taxi with the object of engaging in sexual intercourse with her. Accused 2 to 4 are alleged to have aided the 1st accused in the commission of the offence.

(3.) The court below after trial found the accused not guilty of the offences charged against them and in consequence acquitted them. Hence this appeal by the State alter obtaining leave.