SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH this revision petition is listed for admission but with the consent of both the counsels it is taken up for final disposal.

(2.) BRIEF facts of the case are that the victim girl filed complaint on 25.12.2012 wherein she has alleged that on 18.12.2012 in the morning the present petitioner stating that he will marry her and asked her to come to Navalgund bus stand. He also stated that he has already told the same thing to her parents and they have also agreed. Accordingly, she came to Navalgund bus stand about 1.00 p.m. and she searched for the present petitioner upto 6.00 p.m. and he has not come. There afterwards the present petitioner came to the said place on his hero honda motorcycle and he took her to Halekusugal and after taken her to his house. He told that his parents have gone to another village, then the victim girl told him if the parents are not in the house she will go back. Then the petitioner forcibly retained her in the house and forcibly he removed her clothes and then he slept on her and put his private part into the private part of the victim girl inspite of her protest and even after she objected for the same he committed sexual intercourse on her. On the next day stating that he will marry her and told that they can go to his parents and he brought her on the motorcycle and left her near Yamanur cross stating that he will come back after taking the petrol to his vehicle and then he did not come back.

(3.) I have heard arguments of the learned counsel appearing for the petitioner -accused No. 1 and also the learned Govt. Pleader for the respondent -State.