N VIJAYA ALIAS AMEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused is Sessions Case No.10/2005 on the file of Fast Track Court,Chamarajanagar(hereinafter referred in as "Trial Court" for short) has challenged in this appeal correctness of the judgment and order of conviction and sentence dated 31.8.2006 passed in the said case convicting him for the offences under Sections 366/34,323/34,376/34 and 506 Part 11/34 of IPC and Section 5 of Immoral Traffic (Prevention) Act, 1956 and sentencing him to undergo rigorous imprisonment for various periods and also to pay fine of various amounts as stated in the impugned order of sentence.

(2.) Heard the arguments of Sri A.N. Radhakrishna,the learned counsel for the appellant-accused and also Sri A.V. Ramakrishna,the learned High Court Government Pleader. Perused the impugned judgment and order of conviction and sentence and also the entire material found in the original records obtained from the Trial Court.

(3.) On appreciation of oral evidence of PW1 to PW12, the documents at Exhibits P1 to P17 and MOs.1 to 3 produced by the prosecution and exhibits D1 to D10, relevant portions in the statements of prosecution witnesses got marked for the accused, the Trial Court by its impugned judgment and order of conviction, convicted the appellant accused for the said offences. Though the charge was framed against the appellant accused for the said offences for which he has been convicted and also for the offences under Sections 3,4 and 6 of Immoral Traffic (Prevention) Act, 1956, the Trial Cou11 acquitted the accused of the offences under Sections 3, 4 and 6 of the said Act.