TAMILARA SHASHI ALIAS KARPAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused) has been convicted and sentenced for offences punishable under Sections 376 and 506 IPC, for committing rape on his own daughter (PW.1).

(2.) I have heard Sri.I.S.Pramod Chandra, learned counsel appointed by the High Court Legal Services Committee to argue the appeal for accused and learned Government Advocate for the State.

(3.) IT is the case of prosecution that accused being the father of victim (PW.1) had committed rape on her by holding out threats to her life. PW.1 is the victim of offence; PW.2 - Sarasu is the mother of victim and the wife of accused. PW.1 has narrated the incident of rape committed by her father.