CHANDRASHEKAR Vs. STATE

JUDGEMENT

(1.) This is an appeal filed by the accused challenging the Judgment and Order dated 13.12.2018/15.12.2018 passed by the Court of II Additional District and Sessions [Special] Judge, D.K., Mangaluru, in Special Case No. 207/2016, convicting and sentencing him for the offence under Section 5(m) punishable under Section 6 of the Protection of the Children from Sexual Offences Act, 2012 [hereinafter referred to as 'POCSO Act' for short].

(2.) I have heard the learned counsel appearing for the appellant-accused and the learned HCGP for the respondent-State.

(3.) The factual matrix of the case as put-forth by the prosecution is as under: