ANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.1 in S.C.No.227 of 2018 has knocked the doors of this Court in the subject petition calling in question order dtd. 31/12/2021 by which the II Additional District and Sessions Judge, Kolar has added a charge under Sec. 7 of the POCSO Act ('the Act' for short) apart from the allegations which were initially levelled and punishable under Ss. 366A, 506 and 34 of the IPC.

(2.) Heard Sri T.A.Basavaraju, learned counsel appearing for the petitioner and Sri K.S.Abhijith, learned High Court Government Pleader for the 1st respondent.

(3.) The facts, necessary for consideration of the subject lis, are as follows: