August 8,2019:
On Wednesday, Additional District & Special Sessions Court sentenced Shravankumar, a resident of Venkatapur tanda (hamlet) in Kalaburagi Taluk, Karnataka, life imprisonment & fined him ₹2 lakh for sexually assaulting a minor girl.
Accused had been harassing the victim by calling & telling her that he had fallen in love with her despite her rejection.
She was called & requested to meet him on the outskirts of the village to discuss an important issue on Jan 4, 2016.
When she came, he took her to a desolate place & raped her. She was threatened by him to not expose the incident. She was again raped by him on Jan 10, 2016, when she was out grazing her herd of goats.
He was caught when he attempted to rape her at a cattle shed early on January 13, 2016.
Victim had attempted to commit suicide through consuming pesticide on the same evening after the incident became known in the hamlet. Her mother then filed a complaint with the Mudhol police station & a case was registered under various sections of Indian Penal Code (IPC) & Protection of Children from Sexual Offences (POCSO) Act 2012.
Court has awarded life imprisonment to the guilty & imposed a fine of ₹1 lakh on him under Section 376(2)(N) of IPC (punishment for rape) & Section 6 of POCSO Act. He also awarded 10-year rigorous imprisonment to the guilty & imposed a fine of ₹1 lakh under Sections 376(2)(I)(N) & 350 of IPC & Sections 6 & 6 of POCSO Act.
Sessions Court ordered the District Legal Services Authority to pay ₹5 lakh compensation to the victim.
Source Link
Picture Source :
