CHANDRU Vs. STATE BYCHAMARAJANAGAR TOWN POLICE

JUDGEMENT

(1.) The appellants have preferred these appeals against the judgment of conviction and order on sentence dtd. 14/9/2021 passed in Spl.C.No.164 of 2018 by the Principal District and Sessions Judge & Special Judge for POCSO Cases, Chamarajanagara (for short "the trial Court").

(2.) For the sake of convenience, the parties herein are referred to as per their status before the trial Court.

(3.) Brief facts leading to this appeal are that, Chamarajanagara Town Police submitted the charge-sheet against the accused 1 and 2 for the offences punishable under Ss. 363, 366, 368, 114, 341, 376 of Indian Penal Code and Ss. 4, 8, 12 and 17 of Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act").