VEERABHADRA Vs. STATE

JUDGEMENT

(1.) This appeal is preferred by the accused against the Judgment and Order dtd. 16/17/10/2018 passed by the Court of II Additional District and Sessions Judge & Special Judge at Davanagere in SC No.1/2018, wherein, the learned Sessions Judge has found him guilty for the offences punishable under Sec. 376 of IPC and Sec. 6 of POCSO Act, 2012.

(2.) The accused has been sentenced to undergo rigorous imprisonment for life and to pay fine of Rs.40,000.00 and in default of payment of fine, to undergo simple imprisonment for two years, for the offence punishable under Sec. 6 of the POCSO Act.

(3.) Heard the learned counsel for appellant, learned Addl. SPP for the State and learned counsel appearing for the victim. Perused the evidence and material on record.