RAMAKRISHNA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant convicted by the learned District and Sessions Judge, Uttara Kannada, Karwar in S.C. No.78/2006 dated 19.10.2011 is in appeal seeking the remedial intervention by this Court.

(2.) I have heard the learned counsel Sri.M.B.Gundawade for the appellant - accused and Sri.V.M.Banakar, learned Additional S.P.P. for the respondent - State.

(3.) The case of the prosecution in a nutshell is that the appellant - accused is the employee in BSNL as Telecom Operating Assistant. During the year 1987-88 complainant was engaged as a house maid as well as an agricultural coolie in the house of the accused in Nagare Village, Joida Taluk. Complainant used to do house hold work, agriculture work and daily work. Accused had agreed to pay Rs.1,000/- per month to the complainant. As the complainant is illiterate, he promised that her wages will be deposited in the Bank and he has also assured that he would render financial assistance at the time of marriage of her daughter - the victim. It is further alleged that the accused used to visit the village where the complainant was working under the guise of supervising and after some time, he started assaulting the complainant. The accused was transferred to Dandeli and thereafter, he started harassing her physically and he used to detain the complainant by locking in the room. She tolerated the same due to the fear of discontinuation of education of her daughter and has also not disclosed the said fact to anybody.