ESHAPPA Vs. STATE

JUDGEMENT

(1.) The appellant has challenged his conviction and sentence for the offence punishable under Sections 376 and 448 of Indian Penal Code, 1860 on a trial held by the Sessions Judge, Davangere. The facts relevant for the purpose of this appeal are as under:

(2.) I have heard learned Counsel for the appellant and also learned High Court Government Pleader.

(3.) The point that arises for my consideration is: