ABDUL RIYAZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Judgment and Order dated 09/10/6/2016 passed by the Court of Principal District and Sessions Judge at Chamarajanagar, in Special Case No.80/2014 is under challenge in this appeal, preferred by the accused.

(2.) By the impugned Judgment, the learned Sessions Judge has convicted and sentenced the accused/appellant for offence punishable under Ss. 5(j)(ii) and (l) r/w 6 of the Protection of Children from Sexual Offences Act, 2012 [hereinafter referred to as 'POCSO Act' for short] and Sec. 376(2)(j) and (n), 420 and 506 of IPC.

(3.) Heard the learned counsel for appellant and the learned HCGP for respondent State and perused the evidence and material on record.