DINESH SHENOY Vs. THE STATE AND ORS.

JUDGEMENT

(1.) This is the appeal preferred by appellant/accused No.2 being aggrieved by the judgment of conviction and sentence dated 03.12.2013/04.12.2013 passed by the II Addl. Dist. & Sessions (Spl.) judge DK Mangalore in S.C.No.47/2011.

(2.) Brief facts of the prosecution case as per the complaint Ex.P-9 lodged by Smt.Mohini, the mother of the victim girl, are that she is residing in the address mentioned in the complaint and leading the life by doing coolie work and she belongs to Scheduled caste community. Her husband expired about one year back. She is having two daughters.

(3.) On the basis of the said complaint, case was registered as per Ex.P-16 in Bajpe Police Station, Crime No.95/2011 against Manoj Shetty/accused No.1 and also one unknown person.