MOHAMED NAVEED AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant (accused) was tried for offences punishable under Sections 376 and 506-B IPC. The learned Sessions Judge has convicted and sentenced the accused for offences punishable under Sections 376 and 506-B IPC. Therefore, he is before this court.

(2.) I have heard Sri.Hashmath Pasha, learned counsel for accused and learned Government Advocate for the State.

(3.) Before adverting to appreciation of evidence and submissions made at the Bar, it is necessary to state certain facts which are not in dispute. PW.1 is the victim girl. PW.4-Noor Taj is the mother of PW.1 and PW.6-Nazeer Ahamed is the father of PW.1. During the year 2003, the father of victim girl namely PW.6-Nazeer Ahamed was working as an Assistant Executive Engineer in BEL at Bangalore. His wife, PW.4-Noor Taj, was working as a teacher in Government Primary School in Motinagar, Bangalore. They have two daughters. The victim is the youngest of their daughters. During the year 2003, PW.1 was studying in Ist year P.U.C. in Vani Vilas College. They were residing in Kalasipalya at Bangalore. The accused was also a resident of Kalasipalya. The accused was visiting the house of PW's.4 and 6.