PRAKASHA K Vs. STATE BY KALASA POLICE STATION

JUDGEMENT

(1.) This appeal of the accused arises out of the order of conviction and sentence passed by the 1st Additional Sessions and Special Judge, Chikkamagaluru in Special Case (PCSOA) No.7/2014 on 05.08.2015.

(2.) By the impugned judgment, the Trial Court has convicted the appellant for the offences punishable under Sections 341, 354, 504, 506 of I.P.C, Section 8 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act') and Section 3 (1) (x) of SC/ST (Prevention of Atrocities) Act, 1989 (for short 'SC/ST Act').

(3.) On 27.06.2016 this court admitted the appeal. Lower Court Records are received.