ANNAPPA MARIYAPPA HIREMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned Additional State Public Prosecutor for the respondent-State.

(2.) The appellant is before this Court, questioning the conviction and punishment imposed on him for the offences punishable under Sections-506, 324, 376 and 307 of the Indian Penal Code, 1860 (Hereinafter referred to as "the IPC', for brevity) and having been sentenced to imprisonment for life and to pay a fine of Rs.10,000.00 for an offence under Sec. 376, IPC, to undergo imprisonment for 10 years and to pay fine of Rs.5000.00 for an offence under Sec. 307, IPC, to undergo imprisonment for a period of six months for an offence under Sec. 324 and to undergo imprisonment for one year for an offence under Sec. 506 of IPC.

(3.) It was the case of the prosecution that on 26.06.2011 at about 5.30 p.m when the victim Bheemawwa (PW.2) a six years old girl and her brother Manjappa (PW.4) were going to their field at the Neljeri-Kudarimoti road cross near Government Primary School, the accused took the victim girl on his bicycle on the pretext of giving biscuits to her and took her to a ditch situated in the land of Sannabasanagouda Police Patel, threatened her, assaulted her on the nose and neck with a stone and committed rape on her. The Investigation Officer, after completion of the investigation had filed a charge sheet against the accused for the aforesaid offences. It is in this background, the accused stood trial on the charges framed against him.