SUBRAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the appellant/accused 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, Kolar dtd. 2/11/2018 in SC.No.21/2017 for having found the accused guilty and convicted the appellant for offences punishable under Ss. 363, 376 of IPC and Sec. 6 of POCSO Act.

(2.) Heard the learned counsel for appellant and the learned HCGP for State.

(3.) The ranks of the parties before the trial Court retained for convenience.