SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and sentence passed by the Additional District & Sessions Judge, Udupi (Sitting at Kundapura), Kundapura in S.C.No.66/2013 dated 18/20.12.2017 convicting the accused/appellant herein, for the offences punishable under Sections 376(2)(F), 376(2)(i) and 506 of IPC and sentencing him to undergo rigorous imprisonment for a period of 12 years and to pay a fine of Rs.50,000/- for the offence under Sections 376 (2)(F) and 376 (2)(i) of IPC, in default he shall undergo imprisonment for a period of one year and further he shall undergo rigorous imprisonment for a period of 2 years for the offence under Section 506 of IPC.

(2.) The factual matrix of the appeal are as under:

(3.) In pursuance of the act of the accused, a complaint came to be registered in Crime No.23/2012 by Amavasebail Police and the Investigating Officer has taken up the case for investigation and laid charge sheet against the accused for the offences punishable under Sections 376 and 506 of IPC wherein the accused pleaded not guilty of the charges framed but claimed to be tried. Accordingly, plea of the accused has been recorded.