G.P. DEVARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred to as accused) was tried, convicted and sentenced for offences punishable under Sections 376(2)(f) and 302 IPC. The accused was acquitted of an offence punishable under Section 3(2)(v) of SC/ST (Prevention of Atrocities) Act, 1989. The accused has filed this appeal against judgment of conviction for offences punishable under sections 376(2)(f) and 302 IPC.

(2.) SRI . P. Mahesha, learned counsel for accused is absent. Sri. G.S. Prasad, learned counsel for accused prays for time. We do not find any reasonable ground to adjourn the case.

(3.) IN the case on hand, the accused is represented by learned counsel. However, the learned counsel for accused has refused to argue the appeal though it is being continuously listed for final hearing since one week. In the circumstances, we have heard learned Government Pleader for State. We have gone through evidence and the impugned judgment for deciding the appeal on merits.