IVAN KABONGE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant/accused No.1 has preferred this appeal against the judgment of conviction and order on sentence dtd. 30/12/2024 passed by the II Additional District and Sessions Judge, Tumakuru, in SC No.56/2022.

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

(3.) The brief facts leading to this appeal are that the Circle Inspector of Police, C.E.N. (Cyber, Economic, Narcotics) Police, Tumakuru submitted the charge sheet against accused Nos.1 and 2 for the offence punishable under Ss. 66(c) and 66(d) of the Information Technology Act, 2000 and Ss. 419, 420, 465, 468, 471 r/w Sec. 34 of IPC and Sec. 14A and 14B of the Foreigners Act, 1946.