MUNISWAMY ALIAS RANGANATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant herein was accused in Sessions Case No. 462/2007 on the file of the Fast Track IX Court, Bangalore City (hereinafter referred to as 'trial Court' for short), has challenged the correctness of the judgment and order of conviction and sentence dated 20-8-2009 passed in the said case convicting the appellant-accused for the offence under S. 376 of IPC and sentencing him to undergo R. I. for a period of 10 years and also to pay fine of Rs. 10,000/- with default sentence of imprisonment for three months.

(2.) STATED in brief the case of the prosecution as alleged in Ex. P5 complaint dated 22-11-2006 filed by the complainant namely PW4 Nagesh Nayak the Co - ordinator, Association for Promoting Social Action ('APSA' for short) is as under :

(3.) THE accused has got examined DW1 Smt. Chitra, the maternal junior aunt of prosecutrix is support of his defence, however, he has not chosen to produce any document.