KUMARA Vs. STATE

JUDGEMENT

(1.) THE appellant (accused) was tried and convicted for an offence punishable under Section 376 IPC. Therefore, he is before this court.

(2.) I have heard Sri.M.Shashidhara, learned counsel for accused and learned Government Advocate for the State.

(3.) THE accused was tried for the following charges: That on 22.12.2010 at about 6.00 p.m., near Jannenahalli village within the jurisdiction of C.S.Pura Police Station, the accused committed rape on PW.1 -Ningamma (victim), thereby committed an offence punishable under Section 376 IPC.