SAKRE BOSAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant herein being the accused before the Prl. District and Sessions Judge, Chitradurga in Sessions case No.53/2009 has questioned the judgment of his conviction and order of sentence dtd. 31/1/2011 by filing this appeal.

(2.) The parties are referred to as per their rank before the trial Court for the sake of convenience. PROCEEDINGS BEFORE THE TRIAL COURT:

(3.) That victim lady resident of Muttigarahally, Mysarahatty Village in Molakalmuru, as shown in the complaint, lodged a complaint at 7.00 p.m. on 10/9/2008 by appearing before the Molakalmuru Police Station stating that she is the housemaker residing with her husband and three children at the address stated in the complaint, and she is also an agriculturist. Her elder daughter Manjamma, who has delivered a child, is residing in her house. Her husband's whereabouts were not known for the last one month prior to she filing complaint.