PARAMESHA NAIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE 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.Rajesh Rai, learned counsel for accused and Sri B.Visweswaraiah, learned HCGP for State.

(3.) THE accused was tried for aforestated offence on the allegations that on 17.09.1995 at about 4 a.m. in H.Malligere Village near Jeevagundi Pattana near sugarcane crushing mill of PW8 -M.G.Puttaswamy, within the limits of Keregodu Police Station, Mandya District, when victim was taking sugarcane pulps from sugarcane crusher to sugarcane dumping yard, accused held her hands and dragged her to sugarcane dumping yard and committed rape on her.