DASARI SRIKANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is preferred by the appellant for assailing the judgment dtd. 27/6/2023 passed by the High Court of the State of Telangana at Hyderabad partly allowing the Criminal Appeal No.178 of 2021 preferred by the appellant, upholding his conviction for offences under Ss. 354D and 506-Part I of the Indian Penal Code, 1860(hereinafter being referred to as the 'IPC'), but reducing the sentence of imprisonment for both the offences to three months.

(3.) The accused appellant was tried by the Special Fast Track Court, Suryapet(hereinafter being referred to as 'trial Court'). Vide judgment dtd. 9/4/2021, the trial Court acquitted the accused appellant for the offences under Sec. 11 read with Sec. 12 of the Protection of Children from Sexual Offences Act, 2012(hereinafter being referred to as 'POCSO Act') but at the same time, convicted and sentenced him for offences under Ss. 354D and 506-Part I IPC as follows: