SHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by accused No.1 being aggrieved by the judgment of conviction and order on sentence passed by the III Additional District and Sessions Judge, Ramanagara, (hereinafter referred to as 'trial Court', for the sake of convenience) in Sessions Case No.71 of 2015 for having sentenced to undergo rigorous imprisonment for 7 years with fine of Rs.5,000/- for the offence punishable under Section 376 of Indian Penal Code (I.P.C) and in default of payment of fine, to undergo simple imprisonment for 3 months; to undergo simple imprisonment for 3 years for the offence punishable under Section 363 of I.P.C. and to undergo simple imprisonment for 3 months for the offence punishable under Section 323 of I.P.C. vide judgment dated 24-7-2017.

(2.) The appellant was accused No.1 and the respondent Police was the complainant before the trial Court. The ranks of the parties before the trial Court are retained for the sake of convenience.

(3.) Heard the arguments of the learned counsel for the appellant and the learned High Court Government Pleader for the respondent-State.