VASU MACHA KHARVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and the order of sentence dated 07.01.2010 passed by the District and Sessions Judge, Uttara Kannada, Karwar, wherein the accused is acquitted of the charge punishable under Section 376 of IPC and convicted for the offence punishable under Section 363 of IPC and is sentenced to undergo simple imprisonment for two years and a fine of Rs.5,000/-.

(2.) The case of the prosecution is that:

(3.) The accused having denied the charges, the prosecution examined nine witnesses as PW.1 to PW.9 and produced in evidence 12 documents marked as Ex.P.1 to Ex.P.12. A Nirodh packet seized from the room was marked as MO.1.