MALLESH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The judgment and order of conviction dated 28.02.2006 passed by the III Fast Track Court, Hassan, in Sessions Case No. 76/2005 is called in question in this appeal by the convicted accused.

(2.) Accused was charged for the offences punishable under Ss. 376, 302 of IPC r/w. Sec. 201 of IPC. The trial Court acquitted the accused of the offences punishable under Ss. 376 and 201 of IPC and convicted the accused for the offence punishable under Sec. 302 of IPC and sentenced him accordingly.

(3.) The case of the prosecution in brief is that: