REGENT COMPUTRONICS PVT. LTD.

M. Veeresh Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

MURUGAN V. STATE OF TAMIL NADU [REFERRED TO]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
RANBIR YADAV VS. STATE OF BIHAR [REFERRED TO]
STATE OF RAJASTHAN VS. BHUP SINGH [REFERRED TO]
STATE OF KARNATAKA VS. DAVID RAZARIO [REFERRED TO]
ANTER SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
SHEO SHANKAR SINGH VS. STATE OF JHARKHAND [REFERRED TO]
PULUKURI KOTTAYA VS. EMPEROR [REFERRED TO]
MD. FAIZAN AHMAD ALIAS KALU VS. STATE OF BIHAR [REFERRED TO]
AMAR NATH JHA VS. NAND KISHORE SINGH & ETC [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed under Section 374(1) of Code of Criminal Procedure, 1976 (for short, Cr.P.C ) by the accused aggrieved by the judgment of conviction and order of sentence dated 09.07.2018 passed in Spl. Case No.45/2016 by the I Addl. District & Sessions Judge at Raichur (for short, the trial court ) convicting the accused for the offences under Sections 369, 377, 302, 394 and 201 of Indian Penal Code, 1860 (for short, IPC) and Section 4 of Protection of Children from Sexual Offences Act, 2012 (for short, POCSO ).

(2.) By the aforesaid judgment, the trial court has passed the following sentence:

(3.) Case of the prosecution:

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M. VEERESH Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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