SHRAVAN S/O Vs. YAMANAPPA DODAMANI

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and sentence passed by the learned III Addl. District and Sessions Judge, Belagavi, in S.C.No.290/2014 for the offence punishable under Section 5 and 6 of the Protection of Children From Sexual Offences Act,(for short 'POCSO Act') wherein the learned Judge has convicted and sentenced the accused to undergo rigorous imprisonment for ten years for the offence punishable under Sections 5 & 6 of the POCSO Act and to pay a fine of Rs.15,000/-, in default to pay the fine amount, to undergo simple imprisonment for six months.

(2.) The brief facts unfurled from the case are that, the complaint was lodged by one Ashok Balappa Magadum before Aigali Police Station, Taluk Athani, District Belagavi, on 13.08.2014 against the accused for the offences punishable under Section 376(2F) of IPC and under Sections 5 & 6 of Protection of Children From Sexual Offences Act, 201

(3.) On completing investigation, final report was filed against the accused for the above said offences. On presentation of the case by the learned Public Prosecutor, the learned Sessions Judge framed the charge for the offences punishable under Sections 376(2F) and 5 & 6 of POCSO Act, 2012. As the accused pleaded not guilty, he was put on the trial.