IMRAN KHAN Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) PRESENT appeal is filed under Section 374(2) of Cr.P.C. against the judgment of conviction and sentence passed in S.C. No. 81/2013, which was pending on the file of the Court of V Addl. Sessions/Special Judge at Kalaburagi.

(2.) THE appellant who was accused No. 1 in S.C. No. 81/2013 is convicted for the offences punishable under Sections 366, 376 and 506 of IPC and is sentenced to undergo R.I. for ten (10) years and to pay a fine of Rs. 1,00,000/ - for the offence punishable under Section 376 of IPC and to undergo R.I. for five (5) years and shall pay a fine of Rs. 25,000/ - for the offence punishable under Section 366 of IPC and to pay a fine of Rs. 1,000/ - for the offence punishable under Section 506 of IPC. The judgment of conviction and sentence dated 23.07.2015 passed in S.C. No. 81/2013 is called in question on various grounds as sought out in the appeal memo.

(3.) ON 31.07.2010 accused No. 1 is stated to have telephoned PW.9/Jagadish that there was no necessity to search for his daughter since she was in his possession. After coming to know about this, Jagadish visited the house of accused No. 1 and where all the remaining accused were there. All of them abused him and threatened him with dire consequences if he were to lodge a complaint. After this incident, he chose to file a report to the police and a case was registered in Crime No. 268/2010 for the offences punishable under Sections 143, 147, 365, 366, 504, 506 r/w 149 of IPC.