MOHAMMAD SHAFI GOUSUSAB TOTAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal filed by the accused aggrieved by the judgment passed by the learned Sessions Judge, Fast Track Court, Haveri (hereinafter referred to as the "Trial Court" for short) in SC No.9/2008 dated 20.09.2010, convicting him for the offences punishable under Section 417 of the Indian Penal Code (herein after referred to as "IPC").

(2.) Appellant - Accused by the impugned judgment sentenced to pay fine of Rs.50,000/- (Fifty Thousand Only) for the offence punishable under Section 417 of IPC. In default payment of fine, he shall undergo rigorous imprisonment for a period of six months. The trial Court further ordered that the fine amount to be paid to the minor girl Saniya.

(3.) Brief facts of the case for the purpose of this appeal are as under: