N.M.PREMKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused has preferred this appeal against the Judgment and Order dated 10.12.2018 passed in S.C. No.31/2017 on the file of the Court of II Additional Sessions Judge, Kolar [Special Court for POCSO], convicting and sentencing him for the offences punishable under Sections 363, 376(2)(i) of IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012 [hereinafter referred to as 'POCSO Act' for short].

(2.) I have heard Sri. Veeranna G.Tigadi, learned counsel appearing for the accused/appellant and Sri. K.Nageshwarappa, learned HCGP., appearing for the respondent/State.

(3.) It is the case of the prosecution that