ANIL KUMAR H.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed challenging the judgment of conviction and sentence dtd. 30/3/2024 and 2/4/2024 passed in Spl.CC.No.816/2022 by the Additional City Civil and Sessions Judge, FTSC-II, Bengaluru.

(2.) Heard the learned counsel appearing for the respective parties.

(3.) The factual matrix of the case of the prosecution before the Trial Court is that on 22/1/2022 at about 6.30 p.m., when the victim girl aged about 8 years was alone in her house situated at No.42, 6th Cross, 2nd Main Road, Muneshwara Lyaout, Laggere, Bengaluru, the accused went to the house of the victim girl and committed rape on her by touching her vagina and other private parts with a sexual intent and forcibly had a sexual intercourse with the victim girl without her consent. Hence, the offences punishable under Sec. 376 of IPC and Ss. 4, 6 and 8 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act' for short) were invoked against the appellant/accused.