SUDHIR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned High Court Government Pleader for the respondent - State and perused the records.

(2.) The accused, who has suffered an order of conviction in Special Case (POCSO) No.21/2014 on the file of II Additional Sessions Judge, Kalaburagi vide judgment dtd. 11/12/2015 has preferred this appeal.

(3.) Brief facts of the case are as under: