HULIGEPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the accused against the judgment and order of conviction and sentence passed against him in SC No.12/2008 on the fi le of the Special (Sessions) Judge, Bagalkot, wherein, he is convicted for offences punishable under Sections 366 and 451 of IPC.

(2.) Brief facts: The complainant-Kamalappa (PW4) is a resident of Chinnapur vi llage in Bagalkot district. He was residing with his wi fe Hanamavva (PW5) and their four children. His daughter namely 'the victim' (PW12) was a minor aged about 16 years and she was studying in 9th standard. On 14/12/2007 between 7.00 pm and 8.00 pm, when the complainant was sitting along with his wife and chi ldren in their house, accused appellant namely Hulageppa S/o Gaddeppa Dandin and his uncles Yallappa Sommappa Sunkad, Hulageppa Somappa Sunkad, Sangappa Somappa Sunkad and Nagappa Hanamappa Kuri entered his house and abused him in f i lthy language insulting his caste and threatened him with dire consequences. Accused-appellant held the hand of his daughter and forcibly took her away from the house. The accused by name Nagappa Hanamappa Kuri kicked the complainant on his chest and Hulageppa Somappa Sunkad assaulted him with a chappal on his cheek and all of them gave him l ife threat.

(3.) On the basis of the complaint lodged by PW4, father of the victim girl, a case was registered against the accused-appel lant and four others. On completion of investigation, charge sheet was f i led against appellant herein. As there was no enough material against other accused persons, said accused were dropped from the charge sheet.