STATE, REP, BY RAMANAGARA POLICE Vs. SATISH AND ANOTHER

JUDGEMENT

(1.) THE accused were tried for offences punishable under Section 341, 376(2)(g) read with 34 I.P.C. The learned trial Judge acquitted the accused for an offence punishable under Section 376(2)(g) I.P.C, but convicted them for offences punishable under Sections 341 and 509 I.P.C. Therefore, the State has filed this appeal against acquittal of accused for an offence punishable under Section 376(2)(g) I.P.C. As submitted by the learned counsel for accused, the accused have not filed any appeal against judgment of conviction for offences punishable under Sections 341 and 509 I.P.C.

(2.) WE have heard Sri. N.S. Sampangiramaiah, learned Government Advocate for State and Sri. R.S. Arun Kumar, learned counsel for accused.

(3.) THE victim was examined as P.W. 2. P.W. 1 -Dyavaiah and P.W. 3 -Chandramma were the parents of P.W. 2, They are residents of Chikkeredoddi within the jurisdictions of Ramanagar Rural P.S. Accused No. 1 Sathisha was the driver of an autorickshaw, Accused No. 1 is a native of Bhramanapura village, Channapattana Taluk, Accused No. 2 is a native of Byalarulidoddi, Ramanagar Taluk.