PRABHAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant has challenged his conviction and sentence for the offence punishable under Section 376(2)(f) IPC on a trial held by the learned Sessions Judge, Shivamogga.

(2.) THE facts reveal that on 27.04.2007, the victim -P.W. 6 has been to the house of P.W. 1 -Lilly Margarett to watch T.V. The appellant had also come to watch the T.V. and at about 12.00 noon, the appellant is said to have committed forcible sexual intercourse on the victim -P.W. 6. She sustained injury and informed about this incident to her mother P.W. 5 -Kavitha. The victim was taken to the hospital and ultimately, a complaint came to be filed under Ex. P8, which came to be registered in Crime No. 36/2007 for the offence under Section 376(f) IPC.

(3.) THE point that arises for my consideration is;