D N RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused) was tried and convicted for offences punishable under Sections 376 and 417 IPC. Therefore, he is before this court.

(2.) I have heard Sri.B.S.Prasad, learned counsel for accused and learned Government Advocate for the State.

(3.) IT is the case of prosecution that during the period between 27.02.2008 and 11.03.2008, the accused had committed rape on the victim. The accused had obtained her consent by misrepresenting her that he was not a married person and he had promised her to marry. The accused had also taken the victim to his house wherein the parents of accused namely accused no.2 and 3 (since acquitted) told the victim that accused is already married and she had no business to stay in their house. On 11.03.2008, victim lodged the first information.