KARUNAKARA S SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant/ accused has preferred this appeal challenging the order of conviction and sentence dated 7-8-2002 passed by the sessions Judge, Udupi District in SC. No. 12/2001 convicting the appellant/ accused for an offence punishable under Section 376 and 506 IPC and sentencing him to undergo R. I. for 12 years and to pay a fine of Rs. 3000/- in default to undergo R. I. for six months for an offence punishable under Section 376 and to undergo R. I. for six months for an offence punishable under Section 506 IPC.

(2.) THE brief facts of the prosecution case are as follows: that on 14-5-1997 at about 12-30 p. m. when P. W. 2 Kum. Arifa a girl aged about 8 years was returning to her house near Forottu forest area of Kalya grama of Karkala Taluk, appellant/accused held her and forcibly dragged her into the said forest, held threats to her life and committed rape on her.

(3.) THE prosecution in support of its case has examined P. W. 1 to P. W. 10, got exhibited Exs. P. 1 to P. 12 and got marked M. O. 1 to m. O. 7. The defence has not led any evidence.