MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two appeals in Crl.A.No.100002/2018 and Crl.A.No.100201/2016 have been filed by accused No.1 and accused No.4 and 5 respectively against the judgment and order of conviction and sentence dated 27.05.2016 passed by the II Additional District and Sessions & Special Judge, at Dharwad in Spl.S.C.No.20/2014.

(2.) Accused No.1 is sentenced to undergo simple imprisonment for 10 years for the offence punishable under section 6 of the Protection of Children from Sexual Offences Act and to pay fine of Rs.10,000/- in default to undergo simple imprisonment for one year, sentenced to undergo simple imprisonment for two years for the offence punishable under Section 344 of IPC and to pay fine of Rs.2,000/- in default, to undergo simple imprisonment for one month and further sentenced to undergo simple imprisonment for 5 years for the offence punishable under Section 366 of IPC and to pay fine of Rs.5,000/-, in default, to undergo simple imprisonment for 6 months.

(3.) Accused Nos.4 and 5 are sentenced to undergo simple imprisonment for one year for the offence punishable under Section 344 of IPC and shall pay fine of Rs.2,000/- each, in default, to undergo simple imprisonment for one month and further sentenced to undergo simple imprisonment for two years for the offence punishable under section 366 of IPC and to pay fine of Rs.5,000/- each, in default, to undergo simple imprisonment for two months.