VIMAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE accused was tried and convicted for offences punishable under Sections 366 -A and 376 IPC. Therefore, he is before this court.

(2.) I have heard Sri.Harish A.Charvaka, learned counsel for accused and learned Government Advocate for the State.

(3.) THE accused was tried for the aforestated offences on the allegations that on 12.01.2006 at about 5.30 p.m., when the victim (a girl aged about 6 1/2 years) was playing in front of her house in 9th Cross, near Alphans School, Pillanna Garden, Bangalore, the accused took her by inducing her to give biscuits to a open place by the side of Holy Cross Christian Hostel, Davis Road, Frazer Town, Bangalore and committed rape on her. The victim was examined as PW.2. The trial court after ascertaining that victim is capable to give rational answers however, she has not understood implications of giving evidence on oath has dispensed with administration of oath to victim. The victim has narrated her relationship with some of the prosecution witnesses.