RUDRESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence rendered by the Court of the Addl. Sessions Judge (Fast Track Court), Chitradurga in S.C.No.23/2011 dtd. 30/6/2011, convicting the accused for offences punishable under Ss. 366A and 376 of the IPC, 1860 and sentencing him to undergo simple imprisonment for five years and to pay a fine of Rs.5,000.00 and in default of payment of fine, to undergo simple imprisonment of another six months in respect of each of the offences punishable under Ss. 366-A and 376 IPC, with a further direction that both sentences shall run concurrently. This appeal is filed seeking for consideration of the grounds urged in this appeal and consequently to set aside the judgment of conviction and order of sentence rendered by the Trial Court and consequently to acquit the accused for offences punishable under Ss. 366A and 376 of the IPC, 1860.

(2.) Heard the learned counsel Shri S.B. Pavin for the appellant and the learned HCGP for the State who are present before court physically. Perused the judgment of conviction and order of sentence rendered by the Trial Court in S.C.No.23/2011 dtd. 30/6/2011 and perused the evidence of PW-1 to PW-20 and so also several documents at Exhibits P1 to P11 and MO-1 to MO-4.

(3.) Factual matrix of this appeal is as under: