CHOODAMANI AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal is filed challenging the judgment dated 23.08.2005 passed by the Presiding Officer, Fast Track Court -III, at Mysore, in S.C. No. 315/2002 convicting the appellants of the offence under Section 366 r/w Section 34 IPC and under Section 4 and 5 of Immoral traffic ((Prevention)) Act, 1956 and sentencing them to undergo RI for three years and to pay a fine of Rs. 1,000/ -, in default, to undergo SI for two months for the offence under Section 366 r/w Section 34 of IPC and further sentencing each of them to undergo RI for six months for the offence under Section 4 of Immoral Traffic (Prevention) Act, 1956 and further sentencing them to undergo RI for three years and to pay fine of Rs. 2,000/ - each in default to undergo SI for three months for the offences under Section 5 of the Immoral Traffic (Prevention) Act, 1956.

(2.) IT is the case of the prosecution that the appellants on 12.08.2002, at about 4.00 PM near the park situated near Basappa Memmorail hospital within the jurisdiction of Jayalakshmipuram Police Station with an intention to induce minor girls by name Madhu and Sheela to go from place to place seduced them to illicit intercourse with other men by means of criminal intimidation, thereby they are alleged to have committed offence under Section 366A and 366 IPC r/w Section 34 of IPC.

(3.) THE prosecution in order to prove the case, has examined in all 13 witnesses and got marked exhibits P1 to P11 and produced Mos 1 to 3. The defence of the accused is one of total denial. They have got marked Ex. D1 being the statement of one Bharathi PW8.