STATE OF KARNATAKA Vs. SHAIK ROUF

JUDGEMENT

(1.) The present appeal is filed by the State with the following prayer:

(2.) Brief facts which are necessary for disposal of the appeal are as under:

(3.) In other words, the presumption contemplated under Sec. 29 and 30 of the POCSO Act, were not rebutted by the accused by placing rebuttal evidence on record.