KUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE learned Sessions Judge has convicted the appellant (accused) for an offence punishable under Section 376 read with Section 511 IPC. Therefore, he is before this Court.

(2.) THE accused is on bail and he is represented by learned counsel Sri Y.S.Shivaprasad. The learned counsel for accused is absent. In Criminal Appeal No.1680/2013 (dated 7.10.2013 in the case of SURYA BAKSH SINGH vs. STATE OF UTTAR PRADESH), the Supreme Court has held:

(3.) I have heard learned Government Advocate on merits of the appeal.