MALLAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THIS criminal revision petition is filed against the order dated 27.01.2010 passed in Crl. A. No. 21/2009 on the file of the Additional Sessions Judge, Hukkeri.

(2.) THE case of the prosecution is that on 23.08.2007 at about 9:00 a.m. when the complainant - Anita was going on a cart road to go to Sri. Vishwanath Katti Pre -University College, Bellad -Bagewadi, the petitioner/accused wrongfully restrained her and in order to outrage her modesty by holding her hand dragged her into a sugarcane plantation of one Tukaram Mahaningappa Parit and pulled her on the ground. She raised hue and cry, thereby one Dundappa - P.W. 4, Basappa - P.W. 5 and Appayya - P.W. 7 rushed towards Anita. By seeing these persons coming towards the spot, the petitioner/accused ran away. The girl informed the matter to her grand mother and thereafter, lodged a complaint before the jurisdictional Police Station. A crime came to registered.

(3.) CRL . A. No. 21/2009 filed by accused against his conviction before the Addl. Sessions Judge, Hukkeri came to be dismissed on 27.1.2010. Therefore, this revision petition questioning the legality and correctness of the judgment of conviction and order of sentence passed by the Magistrate and confirmed by the Sessions Judge.