HARISH KUMAR A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the appeal has come up for arguments on I.A.No.1/2023, but with the consent of both the learned counsel for the parties, the matter is disposed of finally.

(2.) This appeal under Sec. 374(2) of Cr.P.C., is filed, challenging the judgment of conviction and order of sentence dtd. 6/6/2023, passed in the Spl.C.No.901/2019, by the Court of FTSC-1, Additional City Civil and Sessions Judge, Bengaluru arising out of Crime No.63/2019 registered by the Malleshwaram Police Station, Bengaluru, convicting the appellant-accused for offence punishable under Ss. 354(A) of IPC and Sec. 12 of POCSO Act, 2012 and sentencing the appellant-accused to undergo rigorous imprisonment for 2 years and to pay fine of Rs.25,000.00 and in default to undergo 4 months of rigorous imprisonment.

(3.) Heard the learned counsel for the appellant- accused and learned HCGP for the respondent-State.