IQBAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant is the sole accused in Sessions Case No.94/2014 on the file of the VI Additional District and Sessions Judge, D.K., Mangaluru, wherein, he has been convicted and sentenced to undergo rigorous imprisonment for a period of seven years and to pay fine of Rs.10,000.00, in default to undergo simple imprisonment for a period of two months for the offence under Sec. 376 of IPC; to undergo simple imprisonment for a period of three months for the offence under Sec. 448 of IPC; to undergo simple imprisonment for a period of six months for the offence under Sec. 506 of Penal Code and all the sentences were ordered to run concurrently. Out of the fine amount, Rs.8,000.00 was ordered to be paid as compensation to the victim.

(2.) The ranks of the parties before the Trial Court is retained for the sake of convenience.

(3.) Before adverting to the arguments of learned counsel for the appellant as well as learned High Court Government Pleader, it is necessary to mention the brief facts of the prosecution case before the Trial Court as under: