PRABHAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These are the three appeals directed against the judgment rendered in SC No.227/2007 by the learned IV Additional Sessions Judge, Mysore, on 29.6.2011, wherein, the accused persons 1 to 8 are convicted for the offence punishable under Sections 366, 417, 120B read with Section 149 IPC. Accused No.1 is also convicted for the offence punishable under Section 376 IPC.

(2.) The sentence is as under:

(3.) There are eight accused persons who faced the trial. The case came to be registered on the strength of complaint lodged by a girl, aged 17 years, daughter of Siddegowda, Karigowdanadoddi, Malavalli Taluk. It is stated, when the girl was 5 years old, she was brought to the house of Shivalingaiah, Lecturer in Bangalore, for household work. On the date of complaint, she had completed 12 years of service i.e. 5 + 12.