(1.) The appeal challenges the judgment and order dtd. 18/11/2017 passed by the learned single Judge of the High Court of Karnataka at Bengaluru vide which the learned Judge has altered the conviction under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('POSCO Act') to conviction under Sec. 376 of the Indian Penal Code ('IPC').
(2.) The appellant was tried and convicted by the learned III Additional Sessions Judge, Tumakuru for the offence punishable under Sec. 6 of the POSCO Act and was sentenced to undergo 10 years rigorous imprisonment and to pay a fine of Rs.1,00,000.00.
(3.) It is pertinent to note that the learned trial Judge also had tried the appellant for the offences punishable under Sec. 366-A and 376 of the IPC, but he was acquitted for the said charges.