SATHISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the convict against the judgment and order dtd. 6/1/2020 and 8/1/2020 passed by the Court of I Additional District and Sessions Judge at Chikkaballapur in Spl.S.C. No.75/2019.

(2.) The learned Sessions Judge vide impugned judgment has convicted the appellant for the offences punishable under Ss. 376(3) and 506 of the Indian Penal Code (hereinafter referred to as 'the IPC', for short) and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'the POCSO Act', for short).

(3.) The learned Sessions Judge has acquitted the appellant of the offence punishable under Sec. 376(2)(i) of IPC.