MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal filed by the appellant/accused under Sec. 374(2) of the Criminal Procedure Code for setting aside the judgment of conviction and sentence passed by the I Additional Sessions Judge and Special Judge, Shivamogga in S.C.No.209/2014 for having found the appellant guilty and convicted and sentenced to undergo imprisonment for 10 years and pay a fined of Rs.10,000.00, in default shall undergo imprisonment for one year for the offences punishable under Sec. 6 of POCSO Act, 2012 r/w Sec. 376 (2)(i)(n) of IPC . Further the accused shall undergo imprisonment for a period of 5 years and to pay a fine of Rs.5,000.00, in default of payment of fine the accused shall further undergo simple imprisonment for a term of six months, for the offence punishable under Sec. 366 of IPC. Both the sentences are ordered to run concurrently.

(2.) The ranks of the parties before the Trial Court is retained for convenience.

(3.) Heard the learned counsel for the appellant and the learned HCGP appearing for the Respondent/ State.