SATEPPA BHEERAPPA DANGE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused are before this Court in Criminal Appeal No.100352/2018 challenging the judgment of conviction passed by the III Additional District and Sessions Judge and Special Court under POCSO Act, 2012 at Belagavi (for brevity 'trial Court') dtd. 31/10/2018 in S.C.No.143/2013.

(2.) By way of the aforesaid judgment, the trial Court convicted the accused for the offences punishable under Ss. 341, 506, 363, 366(A), 376, 376(D), 307 read with Sec. 34 of the Indian Penal Code (for brevity, 'IPC') and Ss. 4, 6 were in judicial custody, they were further remanded to judicial custody.

(3.) The accused were heard on sentence on 3/11/2018. After hearing the accused and the prosecution, they were sentenced to undergo simple imprisonment for one year and to pay a fine of Rs.2,000.00 each and in default thereof to undergo simple imprisonment for one month for the offence punishable under Sec. 341 read with 34 of IPC; to undergo simple imprisonment for one year and to pay a fine of Rs.2,000.00 each and in default thereof to undergo simple imprisonment for one month for the offence punishable under Sec. 506 read with 34 of IPC; to undergo simple imprisonment for five years and to pay a fine of Rs.5,000.00 each and in default thereof to undergo simple imprisonment for one month for the offence punishable under Sec. 366(A) of IPC; to undergo simple imprisonment for seven years and to pay a fine of Rs.5,000.00 each and in default thereof to undergo simple imprisonment for one month for the offence punishable under Sec. 376 of IPC; to undergo simple imprisonment for ten years and to pay a fine of Rs.10,000.00 each and in default thereof to undergo simple imprisonment for two months for the offence punishable under Sec. 376(D) of IPC; to undergo simple imprisonment for seven years and to pay a fine of Rs.5,000.00 each and in default thereof to undergo simple imprisonment for one month for the offence under Sec. 307 of IPC; to undergo simple imprisonment for seven years and to pay a fine of Rs.5,000.00 each and in default thereof to undergo simple imprisonment for one month for the offence under Sec. 4 of the POCSO Act, 2012; to undergo rigorous imprisonment for ten years and to pay a fine of Rs.10,000.00 each and in default thereof to undergo simple imprisonment for two months for the offence under Sec. 6 of the POCSO Act, 2012; to undergo simple imprisonment for ten years and to pay a fine of Rs.10,000.00 each in default thereof to undergo simple imprisonment for two months for the offence under Sec. 17 of the POCSO Act, 2012 with substantial sentences run concurrently.