YOGEESH NAIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the accused against the Judgment and Order of conviction and sentence passed by the trial Court for the offences punishable under Sections 366, 376(2)(i)(n) and 506 of IPC and Sections 5(l) and 6 of Protection of Children from Sexual Offences Act, 2012 [hereinafter referred to as 'POCSO Act'.

(2.) I have heard the learned counsel appearing for the appellant and the learned High Court Government Pleader appearing for the respondent/State and perused the material on record.

(3.) The brief facts of the prosecution case is as under: