STATE BY THE TALAK POLICE STATION Vs. GURUMURTHY

JUDGEMENT

(1.) The state has preferred this appeal aggrieved by the inadequacy of the order of sentence passed by the Additional Sessions and Special Judge, Chikmagalur in Special Case No.64/2010 on 13.07.2012.

(2.) By the impugned order, the Trial Court has convicted and sentenced the respondent/accused for the offence punishable under Section 376 of IPC for simple imprisonment of 7 years and fine of Rs.5,000/- and in default to pay fine, he shall undergo simple imprisonment for 30 days. The trial Court has acquitted the accused of the offences punishable under Section 506 of IPC and Sections 3(1)(x), 3(1)(xi) and 3(2)(v) of SC and ST (Prevention of Atrocities) Act, 1989.

(3.) Sringeri Police chargesheeted the respondent/accused in Crime No.92/2010 for the offences punishable under Sections 376 and 506 of IPC and Sections 3(1)(x), 3(1)(xi) and 3(2)(v) of SC and ST (Prevention of Atrocities) Act, 1989 on the basis of complaint of PW.10 the grand mother of the victim. The victim in this case is examined as PW.7 and for the purpose of confidentiality, she will be referred to as 'X' hereinafter.