YAMANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal has been filed challenging the judgment of conviction and order of sentence dated 28.11.2012 passed in SC No.77/2011 by the learned Presiding Officer, Fast Track Court, Jamkhandi, wherein the appellantaccused has been convicted for the offence under Section 366A of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of five years and to pay fine of Rs.5,000/-, in default of payment of fine, to further undergo rigorous imprisonment for three months. The appellant-accused has been acquitted of the offence punishable under Section 376 of IPC.

(2.) The factual matrix of the case are as follows:

(3.) The prosecution has examined as many as 22 witnesses as P.Ws.1 to 22 and got marked Exhibits P.1 to P.34 and M.Os.1 to 3. The accused has been examined under Section 313 of Cr.P.C.