BASAVARAJA Vs. STAE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment convicting the accused and order of sentence dated 8.2.2010 passed by the Additional Sessions Judge, Hassan, in Special Case No.56/2007.

(2.) The incident that gave raise to initiate proceedings in Crime No. 69/2007 is the complaint lodged by one Nanjaiah, S/o. Sanna Nanjaiah of Virupakshapura, Nuggehalli Hobli, Channarayapatna Taluk.

(3.) The substance of the complaint is that, on 27.5.2007 at about 8.00 a.m. at Virupakashapura village, Nuggehalli hobli, Channarayapatna Taluk, the complainant's daughter who had gone out of the house did not return. She was wearing blue with turmeric colour zari border langa, same colour blouse and chocolate coloured sweater. Along with the same, she was wearing a pair of gold ear studs with drops weighing three grams. Her's is round face with oil red complexion and 3 ft. height. She can speak Kannada. She could not be found despite diligent search. As the complaint spelled out the missing of a girl, a case was registered regarding missing of a girl child on 28.5.2007 in Crime No.69/2007.