HANAMATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE appellants, who were, the accused in Special case No. 125/2001, have been convicted and sentenced for the offences punishable under Sections 376 (2) (g) of the IPC. , and also under Section 3 (2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act') by judgment dated 28th October, 2003 passed by the Learned Sessions Judge, Bagalkot.

(2.) SINCE this is a case of gang rape, in the light of the observations of the Hon'ble Supreme Court in the case of State of Karnataka Vs Puttaraja JT 2003 (9) SC 603 we have omitted in this judgment, the names of the victim and her nephew and have described the victim as K the victim and her nephew as S (P. W. 4)

(3.) THE facts projected by the prosecution in support of its case, are in brief as follows: