TIPPANNA KAVALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The accused/appellant has filed this appeal against the judgment of conviction dtd. 29/4/2024 and order on sentence dtd. 2/5/2024 passed in Special Case (POCSO) No.84/2020 by the District and Sessions Judge, Yadgiri (for short "the trial Court").

(2.) The parties are referred to as per their rank and status before the trial Court.

(3.) The brief facts leading to this appeal are that: Wadagera Police submitted the chargesheet against the accused for the offences punishable under Ss. 366, 376(2)(n) and 376(3) of the Indian Penal Code (for short, 'the IPC') and Ss. 4(2) and 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'the POCSO Act').