ANWAR PASHA ALIAS SABAYI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant (accused) was tried and convicted for an offence punishable under Section 376 IPC. Therefore, he is before this court.

(2.) I have heard Sri.K.V.Narasimhan, learned counsel for accused and learned Government Advocate for the State.

(3.) The accused was charged for an offence punishable under Section 376 IPC, on the allegations that on 03.07.2007 at about 4.00 p.m., when the victim (PW.1) had gone near the house of accused (her neighbor) to get the key of her house, the accused induced and took her inside the house, laid her on a cot and committed rape on her, thereby committed an offence punishable under Section 376 IPC.