DILIP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by accused Nos.1 to 4 against the judgment and order dtd. 26/9/2018 passed by the Court of I Additional Sessions and Special Judge at Chikkamagaluru in Special Case (PCSOA) No.5/2015, whereby accused No.1 has been convicted for the offence punishable under Sec. 363, 366 and 376 of IPC and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act', for short) and accused Nos.2 to 4 are convicted for offences punishable under Ss. 363, 366-A r/w 34 of IPC.

(2.) Accused Nos.2 to 4 have been acquitted of the offences punishable under Ss. 114 r/w 363, 376 of IPC and Sec. 17 of POCSO Act, 2012.

(3.) Heard the learned counsel Sri N.R.Krishnappa for accused No.1, Sri Umesh P.B. for accused Nos.2 to 4 and Sri K. Nageshwarappa, learned High Court Government Pleader for respondent/State and perused the evidence and material on record.