NANJUNDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused) was tried and convicted for an offence punishable under Section 376 r/w 511 IPC and Sections 323 and 506 (2) IPC. Therefore, he is before this court.

(2.) I have heard Sri.H.C.Shivaramu, learned counsel for accused and learned Government Advocate for the State.

(3.) IT is the case of prosecution that on 07.09.2007 at about 1.00 p.m., (afternoon) in the sugarcane field of one Devegowda, S/o Mojjegowda of Bannahalli village, the accused with an intention to commit rape on the victim held her and attempted to commit rape on her, in the process, he has caused injuries to her. The victim was rescued by some of the witnesses. The victim was examined in General Hospital at Maddur and later in Government Hospital at Mandya. The first information was lodged by the victim when she was being treated in District Hospital at Mandya.