SOMASHEKARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Aggrieved by the order of conviction and sentence passed against him for the offences punishable under Ss. 376, 506, 323 of IPC and Sec. 5(l) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'POCSO Act'), the accused in Spl.C.C.No.136/2015 on the file of LIII Additional City Civil and Sessions Judge, Bengaluru, has preferred the above appeal. The appellant was prosecuted in the said case for the aforesaid offences on the basis of complaint of PW-1, Smt.Kolaramma, mother of the victim girl PW-2.

(2.) The case of the prosecution in brief is as follows:

(3.) CW-4 is the brother of PWs-1 and 3. PW-1 filed complaint before PW.8. On the basis of the said complaint, PW-8 registered FIR as per Ex.P7 and got the victim medically examined through PW-4 Dr.Nagaraj, conducted spot mahazar, recorded the statement of witnesses and got the statement of the victim recorded through magistrate under Sec. 164, Cr.P.C. After completing investigation, he filed charge sheet.