RAJAULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant under Sec. 374 (2) of Cr.P.C ., for setting aside the judgment of conviction and sentence passed by the II Additional District and Sessions Judge and Special Judge, Davanagere in S.C.No.68/2017 for having found the appellant guilty and convicted and sentenced to undergo imprisonment for five years and pay fine of Rs.10,000.00 for the offence punishable under Sec. 366 of IPC. He further sentenced to undergo imprisonment for one year and pay fine of Rs.5000.00 for the offence punishable under Sec. 506 of IPC. Further the appellant sentenced to undergo imprisonment for 10 years and pay fine of Rs.20,000.00 for the offence punishable under Sec. 376 of IPC and Sec. 6 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act').

(2.) Heard the learned counsel for the appellant and learned High Court Government Pleader for the respondent/ State.

(3.) The parties are referred to as per their original ranking before the Trial Court for the sake convenience.