LAWS(KAR)-2023-1-1156

RAKESH Vs. STATE OF KARNTAKA

Decided On January 09, 2023
RAKESH Appellant
V/S
State Of Karntaka Respondents

JUDGEMENT

(1.) Heard Sri Shivanand V.Pattanshetti, learned counsel for the appellant and Sri Gururaj V.Hasilkar, learned High Court Government Pleader.

(2.) The present appeal is directed against the judgment of conviction and order of sentence passed in Special POCSO Case No.29/2015 on the file of II-Additional Sessions Judge and Special Judge, Vijayapura.

(3.) Brief facts of the case are as under: