RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant - accused No.1 under Sec. 374(2) of the Code of Criminal Procedure, 1973 (for short, ' Cr.P.C .') for setting aside the judgment of conviction and sentence passed by the II Additional District and Sessions Judge, Kolar (hereinafter referred to as, 'Sessions Court') in Spl.S.C. No.1/2018 dtd. 26/12/2019. The Sessions Court found the appellant - accused No.1 found guilty and sentenced to undergo simple imprisonment for a period of seven (7) years with fine of Rs.5,000.00 for the offence punishable under Sec. 376 of IPC; he was further sentenced to undergo simple imprisonment for a period of six (6) months for the offence punishable under Sec. 417 of IPC; and he was further sentenced to undergo simple imprisonment for a period of one (1) year and to pay fine of Rs.5,000.00 for the offence punishable under Sec. 3(1)(r)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Act').

(2.) The appellant - accused No.1 being aggrieved by the said judgment preferred the appeal on various grounds.

(3.) During the pendency of this appeal, the appellant as well as respondent No.2 appeared through their counsel and filed joint compromise application seeking permission of this Court for compounding the offence.