AZHAR Vs. STATE BY WOMEN POLICE STATION

JUDGEMENT

(1.) This appeal is by accused No.1 challenging his conviction and sentence passed by the Court of II Addl. District and Sessions Judge and Special Judge, Davanagere in SC No.103/2017, convicting and sentencing him for the offences punishable under Sections 376 , 313 and 506 of IPC and Section 6 of POCSO Act.

(2.) I have heard the learned counsel Sri. Vishwajith Rai for Sri. Jayaprakash K.N. for the accused- appellant and Sri. K. Nageshwarappa, learned HCGP for the respondent-State.

(3.) The brief facts of the prosecution case are as under;