FAKEERAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/accused No.1 challenging the judgment of conviction and order of sentence, dated 18.01.2011, passed by the Fast Track Court-I, Koppal, in Sessions Case No.46/2010.

(2.) I have heard learned counsel for the appellant/accused No.1 and the learned High Court Government Pleader for the respondent-State.

(3.) The genesis of the complaint is that the complainant along with the daughter of her brother-in-law had been to the land on 30.01.2010 to pluck chilli grown on the land. The complainant was busy in doing the field work and, at about 5.00 p.m., after completing her work, she found that the victim was not present there. She heard the scream of the victim from the land of the accused. She immediately went and found that the victim was crying; and accused No.1, on seeing the complainant, ran away from that place. On enquiry, the victim told that accused No.1 committed sexual assault on her. Subsequently, the complainant informed the said fact to the elders of the family and lodged a complaint. On the basis of the said complaint a case was registered.