GOVINDAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (accused) was tried for offences punishable under Sections 376, 420, 448, 307 and 506 IPC. The learned Sessions Judge acquitted accused for an offence punishable under Section 376 IPC and convicted the accused for offences punishable under Sections 447, 307, 506 and 417 IPC. Therefore, he is before this Court.

(2.) I have heard Sri M.S.Rajendra Prasad, learned Senior Counsel for accused and learned Government Advocate for State.

(3.) THE State has not preferred an appeal against acquittal of accused for offence punishable under Section 376 IPC. Therefore, following points would arise for determination: -