KALKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Additional State Public Prosecutor for respondent - State. Perused the records.

(2.) THE Kustagi police have registered a case against the petitioner for the offences punishable under Sections 376 and 506 of the Indian Penal Code, 1860 (hereinafter referred to as I.P.C. for brevity) and Section 3(1)(11) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act' for brevity) in Crime No. 179/2013 on the complaint lodged by One Smt. Renuka W/o. Devappa Guggalamari of Gotagi village, Kustagi taluk. In the complaint it has been alleged that on. 05.11.2013 at about 10 a.m. petitioner has wrongfully entered into the house of complainant, after coming to know that there was nobody in the house, and has committed forcible sexual intercourse with the complainant against her will. Thereafter he has threatened the complainant with dire consequences if has disclosed about the matter to her brother and other persons in the village. It appears that, after four days a complaint has been lodged against the petitioner.