MUZAHID PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order of conviction and sentence recorded against him for the offences punishable under Ss. 448, 323, 376, 506 of IPC, the accused in SC No.236/2013 on the file of 5th Addl. District & Sessions Court at Hassan has preferred the above appeal.

(2.) The appellant was tried in SC No.236/2013 by the trial Court for the offences punishable under Ss. 448, 323, 376, 506 of IPC on the basis of the charge sheet filed by Hassan Rural police in Crime No.70/2004 of their police station. Crime No.70/2004 was registered against the appellant on the basis of the complaint Ex.P1 filed by PW.1.

(3.) The case of the prosecution in brief is as follows: