MADVACHARYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/accused feeling aggrieved by the judgment on the file of II Addl. District and Sessions and Spl. Judge, Dharwad, in Special S.C.No.9/2015 dtd. 22/7/2017 preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that on 7/12/2014 and 8/12/2014 and also on previous two occasions at different dates during night hours, accused committed rape on his minor daughter of 15 years in his house bearing No.844, Tabib land, Amate Chawl, Hubballi. Accused has committed penetrative sexual assault not only on victim - PW-1, but also on her sister - PW-2/CW-4. On these allegations made in the complaint, Investigating Officer on completion of investigation filed the charge-sheet.