NARAYANA SWAMY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the impugned judgment of conviction and order of sentence passed by the II Addl. District and Sessions judge, Chickballapur, (Sitting at Chintamani) in Spl.S.C.No.30/2016 dated 26.11.2016 sentencing the accused to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.10,000/- and in default of payment of fine the accused was sentenced to undergo simple imprisonment for a period of one year for the offence punishable under Section 376(2) of IPC r/w. Section 6 of POCSO Act 2012. The accused was also convicted for the offence punishable under Section 506 of IPC and sentenced to undergo simple imprisonment for a period of 6 months and also sentenced to pay a fine of Rs.2,000/- and in default to pay the fine, he has to undergo simple imprisonment for a period of one month. Sentences were ordered to run concurrently. The same has been challenged in this appeal by urging various grounds.

(2.) The brief facts of the case of the prosecution are as under:

(3.) Hence, PW1 lodged a complaint. The same has been registered for the offences punishable under Section 376 of IPC and Section 6 of POCSO Act 2012 in Crime No.24/2016.