NIYAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The matter is listed for admission. However, with the consent of learned counsel for the appellant and learned HCGP for respondent, matter is taken up for final disposal.

(2.) The appellant feeling aggrieved by order passed by the trial Court on the file of III Addl. District and Sessions Judge & Special Court under POCSO Act, 2012 at Belagavi in SC.No.269/2019, dtd. 9/10/2019, questioning the confiscation order of Articles 1 and 2, which is subject matter under P.F.No.29/2019, dtd. 2/6/2019.

(3.) Appellant/accused was tried before the trial Court on the file of III Addl. District and Sessions Judge and Special Court under POCSO Act, 2012, at Belagavi, in Sessions Case No.269/2019 for the offences punishable under Ss. 366(A), 376(1)(2)(i) IPC and Sec. 4 of POCSO Act, 2012. The trial Court after appreciation of evidence on record has acquitted accused from the charges levelled against him by judgment dtd. 9/10/2019. The trial Court in the aforesaid judgment has confiscated article Nos.1 and 2 subjected under P.F.No.29/2019 dtd. 20/6/2019 forfeiting to government after the appeal period is over.