ESHWAR Vs. STATE BY KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the order of conviction and sentence passed against him for the offence punishable under Sec. 376 of IPC and Sec. 5(n) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('the Act' for short), the accused in Special C.C.No.597/2014 on the file of LIV Additional City Civil & Sessions Judge, Bengaluru has preferred the above appeal.

(3.) The appellant was prosecuted in Special C.C.No.597/2014 before the trial Court for the aforesaid offences on the basis of the charge sheet filed by HAL Police, Bengaluru City in Crime No.724/2014 of their police station.