YAMANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant - accused questioning the judgment of conviction and order of sentence passed in S.C. No.27/2012 passed by learned I Additional District and Sessions Judge, Bagalkot to sit at Jamakhandi dated 12.08.2017.

(2.) We have heard the learned counsel Sri.S.C.Bhuti for the appellant - accused by virtual hearing and the learned Additional S.P.P. Sri.V.M. Banakar for respondent - State who is present before the Court.

(3.) The brief facts of the case as per the complaint are that the daughter of the complainant was sent to attend the fair and Chariot of Deity Sri.Kadasiddeshwar on 20.09.2011. After the fair, she was sent back on 26.09.2011 and the same was informed to the complainant by C.W.7. But even after 06:30 p.m., the deceased Jyoti did not returned from Banahatti. They searched for her and they could not trace her. On 27.09.2011 again they started searching for his daughter Jyoti. At about 09:00 a.m., his brother telephoned him informing that in Banahatti near Dempo Diary, in Hadkar land in the forest area people have assembled and he went there and saw the dead body of Jyoti. Immediately the complainant also went there at about 10:00 a.m. and he noticed bite marks on both the cheeks and her dress was removed including the inner garments. By noticing the same, he felt that some miscreants have sexually assaulted her and have committed the murder. On the basis of the complaint, a case has been registered. Thereafter, after investigation charge sheet has been filed.