RAJA ALIAS GANGAI RAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred as 'accused') was tried for offences punishable under sections 354, 506 & 376 r/w 511 IPC. The learned trial Judge convicted and sentenced accused for an offence punishable under section 354 IPC. The learned trial Judge acquitted accused of offences punishable under sections 506 & 376 r/w 511 IPC. Therefore, accused is before this court.

(2.) I have heard Sri Dinesh, learned counsel for accused and Sri B.Visweswaraiah, learned HCGP for State.

(3.) THE prosecution has relied on evidence of victim (PW2) and the mother of victim (PW1 -Thara) and also evidence of post -occurrence witnesses.