S. NATARAJ AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal is filed challenging the Judgment dated 03.08.2010 passed by the IV Additional District and Sessions Judge, Mysore in SC No. 96/2008 convicting the appellants for the offences under Section 364A, 363, 354, 120B read with Section 34 of IPC and sentencing them to undergo life imprisonment and to pay fine of Rs. 10,000/ - each in default to suffer one year simple imprisonment for an offence under Section 364A of IPC and further sentencing them to undergo imprisonment for a period of four years and to pay fine of Rs. 2,000/ - each in default to suffer six months simple imprisonment for an offence under Section 363 of IPC and further sentencing them to undergo simple imprisonment for a period of two years and to pay fine of Rs. 1,000/ -, in default to undergo simple imprisonment for six months for an offence under Section 354 of IPC with a further direction that these sentences shall run concurrently.

(2.) IT is the case of the prosecution that, on 19.12.2007 at about 5.30 a.m. in furtherance of common intention of all the accused, accused No. 1 kidnapped the girl -Sanjana @ Pooja from her house in Maruthi Van bearing Registration No. KA -05 -Z -6789 situated at the Gokulam, Mysore -coming within the jurisdiction of V.V. Puram Police station from the lawful custody of her father -Dr. K.C. Gurudev, the complainant, thereby, they are alleged to have committed an offence under Section 363 read with Section 34 of IPC.

(3.) IT is further charged against accused/appellants that, on the above said date, time and place in furtherance of common intention, accused used criminal force against the girl -Kum. Sanjana with an intention to outrage the modesty and thereby, they are alleged to have committed an offence under Section 354 read with Section 34 of IPC.