BACHIRA UMESH @ MADAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants have challenged their conviction and sentence for the offence punishable under Sections 376 and 506 IPC on a trial held by the Fast Track Court, Virajpet.

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

(3.) I have heard learned counsel for the appellants and also the learned High Court Government pleader.