PRAKASH Vs. STATE OF KARANATAKA

JUDGEMENT

(1.) Though matter is listed for 'Hearing on Interlocutory Application' by consent of learned Advocates appearing for parties it is taken up for final disposal and also on the ground that records of trial court has been secured.

(2.) The sole accused in Special Case No.1565/2017, who was tried for the offences punishable under Sections 341 , 363 , 376 of IPC and Section 4 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO') r/w Section 3(1)(w) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for short 'SC/ ST Act ') has challenged the judgment of conviction and order of sentence dated 07.06.2019 passed by LXX Addl. City Civil and Sessions Judge & Special Judge, Bengaluru City (CCH-71) whereunder appellant came to be convicted for the offences punishable under Section 341 , 363 , 376 of IPC and Sections 3(1)(w) and 3(2)(v) of SC/ ST Act and sentenced him to undergo rigorous imprisonment for life with fine of Rs.5,000/- and in default to undergo six (6) months simple imprisonment for the offence punishable under Section 376 of IPC; rigorous imprisonment for three (3) years with fine of Rs.2,000/- and in default to undergo six (6) months simple imprisonment for the offence punishable under Section 363 of IPC; simple imprisonment for one (1) month for the offence punishable under Section 341 of IPC; rigorous imprisonment for life with fine of Rs.3,000/- and in default to undergo six (6) months simple imprisonment for the offence punishable under Section 4 of POCSO Act; rigorous imprisonment for life with fine of Rs.3,000/- and in default to undergo six (6) months simple imprisonment for the offence punishable under Section 6 of POCSO Act; rigorous imprisonment for two (2) years with fine of Rs.5,000/- and in default to undergo six (6) months simple imprisonment for the offence punishable under Section 3(1)(w) of SC/ ST Act ; and rigorous imprisonment for life with fine of Rs.5,000/- and in default to undergo six (6) months simple imprisonment for the offence punishable under Section 3(2)(v) of SC/ ST Act .

(3.) We have heard Sri.Praveen C, learned counsel appearing for appellant and Sri. Vijaykumar Majage, learned Addl. SPP appearing for respondent-State. Perused the records.