DANIEL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are directed against the Judgment and Order dtd. 2/11/2019/4/11/2019 passed by the Court of LIII Additional City Civil and Sessions Special Judge, Bengaluru in Special C.C. No.502/2016.

(2.) Vide impugned Judgment, the learned Sessions Judge has convicted accused No.1 for offence under Sec. 376 of IPC r/w Ss. 3 and 4 of the Protection of Children from Sexual Offences Act, 2012 [hereinafter referred to as 'POCSO Act' for short] and accused No.2 for offence under Sec. 366A of IPC.

(3.) Heard the learned counsel for appellants and the learned High Court Government Pleader for respondent/State and perused the evidence and material on record.