SHARAN ROHIDAS S/O SADASHIVA POOJARY Vs. THE STATE OF KARNATAKA THROUGH MANGALORE RURAL POLICE STATION REP. BY ITS STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE petitioner is arrayed as accused in Crime No. 56/2008 registered for offences punishable under Sections 376 and 392 IPC.

(2.) THE petitioner is in judicial custody. The learned Sessions Judge, had dismissed the application for hail.

(3.) THE gist of the first information lodged by Victim is as follows: The; victim is a resident, of Rkknr Village, Kankanady, Mangalore (D.K.). On 9.3.2008 the victim performed the marriage of her daughter - Soumya. On the same day victim decided to go to Manjeshwara. The victim did not inform any of her family members. The victim left, her house at about 11.30 p.m on 9.3.2008. She was wearing a nighty and she was carrying gold jewels in a bag and cash of Rs. 1,60,000/ -. The victim came near Fisheries college, Mangalore and she was waiting for the bus to go to Manjeshwara. At that time, two persona aged about 30 years own on a motor cycle and enquired the victim as to why she was waiting there. The victim told them that she was waiting for a bus to go to Manjeshwara. One of them invited the victim to drop ties at Manjeshwara on his motor cycle. The victim though reluctant was enamoured by their words, had agreed to travel with them on their motor cycle. Then are amongst them rode the motor cycle and the victim was the pillion rider. The other person returned to his house. That person took the victim on his motor cycle to an isolated place near Yenopoee college, stopped his motor cycle, He threatened the victim by showing a knife and committed rape on her. Thereafter, by pointing a knife he robbed gold jewels and cash of Rs. 1,60,000/ - from possession of victim and fled away on his motor cycle.