VENKATESH @ SHAMBUGA @ JAYARAMA, S/O. MUNISWAMAPPA Vs. STATE OF KARNATAKA, BY ATTIBELE POLICE STATION, REP. BY THE STATE PUBLIC PROSECUTOR, HIGH COURT OF KARNATAKA, BANGALORE

JUDGEMENT

(1.) THIS appeal is by the accused against the judgment in S.C.NO. 292/2004 dated 6th January 2006, on The file of the Fast Track Court -III, Bangalore Rural District, Bangalore.

(2.) ACCUSED Venkatesh @ Shambuga @ Jayarama. S/o Muniswamappa was charge -sheeted and tried for offence punishable under Section 363, 343, 376 of IPC.

(3.) THE accused had taken a house on rent from PW -15 and kept PW -1 in the said house. PW -1 and accused stayed in the first floor of the house of PW -15 for about live days. During all five days and the accused committed sexual intercourse. On 16.02.2004, the accused received a telephonic information that PW -2 has filed a complaint before the police station. On the same day he forced FW -1 to go to Attibele to her mother's house and took her to the bus -stand and boarded her in a bus by giving her Rs. 5/ - and he also purchased a ticket for her. PW -1 came to her house on 16.02.2004 at about 5.00 p.m. and narrated the incident to PW -2 and PW -3. Since it was late night, PW -2 took PW -1 to the Police Station on 17.02.2004, at 11.00 a.m., where the police recorded the statement of the victim and registered a case for offence punishable under Section 363, 343 and 376 of IPC.