SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner/accused and the learned High Court Government Pleader appearing for the respondent-State.

(2.) The petitioner is charge-sheeted by the respondent-police in their Cri. No. 34/2017 in respect of the offences under sections 376, 420, 506 of IPC and 3(1)(r), 3(1)(s), 3(2)(v-a), 3(1)(w), 3(i)(ii) of SC/ST Act, 1989.

(3.) The case of the prosecution is, the prosecutrix is a Member of the scheduled caste. The petitioner and the prosecutrix came in contact with each other and developed intimate relationship. He took her to an isolated place and committed rape on her. Some time later, he made her to consume contraceptive pills and thereafter abandoned her. He abused her filthily by referring to her caste. He used to put threat to her life by using different mobile phones etc.