ASHOK Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the first accused in Crime No. 5/2015 initially registered for the offence punishable under Sections 363, 506 read with Section 34 of IPC and subsequently the offence punishable under Section 376 of IPC came to be included.

(2.) The case of the complainant is as follows:

(3.) The answer of this Court is in the affirmative for the following reasons: