MUNIRAJA Vs. STATE

JUDGEMENT

(1.) THE appellant (hereinafter referred as 'accused') was tried, convicted and sentenced for offences punishable under sections 376, 506 & 420 IPC. Therefore, he is before this court.

(2.) I have heard Sri N.R.Krishnappa, learned counsel for accused and Sri B.Visweswaraiah, learned HCGP for State.

(3.) PW 1 is the victim of aforestated offences. PW1 has deposed; she was born on 10.04.1995; accused was her neighbour; accused had committed rape on her; though PW1 resisted the same, accused continued to commit rape on her by holding out a promise to marry her; PW1 conceived and gave birth to a child on 09.11.2011; when PW1 was in advanced stage of pregnancy, after finding that accused had backed out from promise to marry her, PW1 lodged first information on 20.10.2011.