RAJU ALIAS NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE accused was tried, convicted and sentenced for an offence punishable under Section 307 IPC on the allegation that on 12.10.2007, at about 7.00 p.m., the accused poured some liquid to the eyes of PW.10 -Kum.Pooja and took her from Bangalore Railway Station to Holenarasipura and threw her into Hemavathi river flowing under a Railway bridge near Holenarasipura. She was rescued by PW.1 -Govindaraju @ Prakasha.

(2.) IT is the case of prosecution that accused had illicit intimacy with the mother of child namely PW.11 -Lalitha. The accused thought that the child (PW.10 -Kum.Pooja) was an obstacle for his illicit intimacy with PW.11. Therefore, accused had thrown the child into Hemavathi river flowing under a Railway bridge near Holenarasipura.

(3.) I have heard Sri.Arun Shyam, learned counsel for accused and learned Government Advocate for the State.