STATE Vs. NARASIMHA MURTHY

JUDGEMENT

(1.) The State has preferred this appeal questioning the correctness of the judgment dtd. 30/6/2020 in Spl.S.C.No.3/2019 on the file of the Additional District and Sessions Judge, FTSC-1, Chikkaballapura.

(2.) The first Respondent-accused was tried for the offences punishable under Ss. 366A and 376 of IPC and Ss. 4 and 12 of POCSO Act.

(3.) It is the case of prosecution that the daughter of second Respondent was kidnapped by the first Respondent-accused on 5/11/2018 from Gowribidanur. She was taken to Hindupur and made to stay in the house of grandmother of the first Respondent where he had forcible sexual intercourse with the victim girl.