H T KALAIAH, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant has challenged his conviction and sentence for the offence punishable under Sections 363 and 376 IPC on a trial held by the learned Sessions Judge, Kodagu at Madikeri.

(2.) THE facts relevant for the purpose of this appeal are as under:

(3.) I have heard learned counsel for the appellant and also learned High Court Government Pleader.