KALAVATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/ complainant in the present appeal is challenging adequacy of compensation awarded by the trial Court on the file of Addl. Dist. & Sessions Judge, FTSC-1 at Koppal in Spl. SC. POCSO No. 33/2020 dtd. 10/2/2022.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) Heard the arguments of both sides.