SHRI. MONAPPA PARAVA Vs. THE STATE

JUDGEMENT

(1.) This appeal is directed against the impugned judgment of conviction and order of sentence dated 24.10.2017 passed by the Principal Sessions Judge, Udupi District, Udupi in S.C.No.16/2016 convicting the appellant/accused for the offences punishable under Section 376(2)(f) and 506 of IPC. The accused was sentenced to undergo imprisonment for a period of 10 years for the offence punishable under Section 376(2)(f) of IPC and to pay fine of Rs.10,000/- and in default shall undergo imprisonment for 6 months. He was further sentenced to undergo imprisonment for 6 months for the offence punishable under Section 506 of IPC. The same has been challenged in this appeal by urging various grounds.

(2.) The brief facts of the case of the prosecution are as under:

(3.) In order to substantiate the case against the accused, prosecution in all examined 16 witnesses as P.W.1 to 16 and 23 documents were marked as Exs.P1 to P23. Subsequent to the closure of evidence, the statement of the accused under Section 313 of Cr.P.C. was recorded wherein the accused denied all the incriminating materials found in the evidence of the prosecution witnesses. No evidence on the side of the defence was adduced.