SHANKARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellant (hereinafter referred to as accused) was tried and convicted for offences punishable under Sections 377 and 302 IPC. Therefore, he is before this court.

(2.) WE have heard Sri. M. Shashidhara, learned counsel for accused and Sri. Vijaykumar Majage, learned Government Pleader for the State.

(3.) THE deceased namely Sumanth (a boy) was aged about six years at the time of incident. P.W. 15 -Puttaswamy is the father of deceased; P.W. 3 -Siddappa is the senior uncle of the deceased.