SHIVAJI @ SHIVAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dated 19.08.2010 passed by the learned Prl. Dist. and Sessions Judge, Dharwad in S.C. No. 18/2008.

(2.) I have heard the learned amicus curiae Sri T.Hanumareddy and the learned Addl. SPP Sri V.M.Banakar for the respondent-State.

(3.) The genesis of the prosecution in brief is that, the accused-appellant being the relative of the victim on 09.02.2007 at about 2.00 p.m. came to the house of the victim and committed the rape on her. Subsequently accused used to have physical contact with the victim and as a result of the same, victim become pregnant and after coming to know the said fact by the father of the victim and when the panchayath was held, the accused refused to marry the victim and as such the complaint was registered in Crime No.27/2007. Thereafter, after investigation the charge sheet has been filed.