RITESH MARUTI DODAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this appeal is listed for admission, but with the consent of both the counsels, matter is taken up for disposal.

(2.) This appeal is directed against the judgment of conviction and order of sentence dated 29.08.2019 and 03.09.2019 passed by the learned III Addl. Dist. and Sessions Judge and Special Court under POCSO Act, 2012, Belagavi, wherein the appellant-accused has been convicted for the offences punishable u/s 363 and 506 of IPC and Sec. 8 of the POCSO Act.

(3.) I have heard the learned counsel for the appellant and the learned Addl. SPP for the respondent- State.