RAMESH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE judgment and order of conviction dated 23rd March 2013 passed by the II Additional Sessions Judge at Bellary in S.C. No. 97/2011 has been called in question in this appeal.

(2.) BY the judgment and order of conviction, the appellant/accused No. 1 has been convicted for the offences punishable under Section 376(2)(f), 506, 504, 323 and 324 of the Indian Penal Code.

(3.) ON the basis of the said complaint -Ex. P.5 a case has been registered in Bellary Rural Police Station Crime No. 324/2010 for the alleged offences under Section 376, 506, 504, 323, 355, 354 read with Section 34 of the Indian Penal Code and issued the FIR as per Ex. P.8.