STATE OF KARNATAKA Vs. KALLESHAPPA

JUDGEMENT

(1.) State has preferred this appeal challenging the judgment and order of acquittal of the respondent/accused.

(2.) The respondent/accused came to be tried on the charge for the offence punishable under Section 376 of IPC and u/ss.3(1)(x) and 3(1)(xi) of Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act, 1989.

(3.) It is alleged on 16.7.2006 at about 1.00 p.m. in the house of the accused situated at Hulluru village he committed rape on PW4-Prathiba aged about seven years and on the said date, time and place, used criminal force on PW3-mother of PW4 with an intention of dishonour and outrage her modesty and further he also abused her by taking out her caste name and thereby has committed the aforementioned offences.