TAJODDIN Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and order of sentence dtd. 20/4/2018 passed in Special Case (POCSO) No.46/2015 by the learned II Additional Sessions Judge, Kalaburagi and sentenced the accused/appellant as under:

(2.) Heard Sri Vishal Pratap Singh, learned counsel for the appellant and Sri Gururaj V. Hasilkar, learned High Court Government Pleader for the respondent-State and perused the records.

(3.) Brief facts of the case as per the charge sheet materials reads as under: Victim girl, lodged a written complaint stating that she is aged 12 years and residing at Kudi Darga and studying in 7th Standard in Swami Vivekanand School, Kolkur. Her parents run a hotel in Kudi Darga. Accused is running a Mobile Telephone Accessory Shop besides Hospital in that village. The complaint averments further reveals that accused used to eve- tease her daily when she was going to school but, she kept quiet for some time fearing her dignity and honour. When accused persisted her in eve-teasing, she had no option to inform her parents.