BALARAMA AND ORS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the offence punishable under Section 376 of IPC on a trial held by Fast Track Court-III at Mysore.

(2.) The facts for the purpose of this appeal in brief are as under:

(3.) Prosecutrix filed a complaint (Ex.P1) on 27.03.1999 and it is PW7 S A Thippannanawar, the police sub inspector, Mysore Rural Police Station who registered the complaint in Cr.No.61/1999 and sent FIR to the Magistrate. Prosecutrix was examined by PW5 Dr.N M Indiradevi and the appellant was arrested and he was examined by the PW6 Dr.KWD Ravichandar. statement of the witnesses were recorded. The school certificate - Ex.P10 was secured from PW9 B N Marisiddaiah, the Head Master of school. After collecting all the relevant documents, chargesheet came to be filed against the appellant for the charge under Sections 366 and 376 of IPC.