SHIVANNA ALIAS TARKARI SHIVANNA Vs. STATE BY TURUVEKERE POLICE

JUDGEMENT

(1.) THE appellant (accused) was tried for offences punishable under Sections 323, 324, 376 r/w 511 IPC and also for an offence punishable under Section 3(1)(xii) of SC/ST (Prevention of Atrocities) Act, 1989. The learned trial judge has convicted the accused for an offence punishable under Section 376 r/w 511 IPC and also for an offence punishable under Section 324 IPC. Therefore, the accused is before this court.

(2.) I have heard Sri. S. Shivakumar, learned counsel for accused and the State Public Prosecutor for the State.

(3.) THE case of prosecution is based on the following: 1) Direct Evidence 2) Medical Evidence and 3) Circumstantial Evidence The direct evidence of incident is given by the victims (minor girls) examined as P.W. 16 and P.W. 17.