ANIL Vs. STATE ASST COMMISSIONER OF POLICE

JUDGEMENT

(1.) This appeal is filed by the accused- appellant challenging the judgment and order of conviction and sentence in Special Case No.20/2013 dated 20.12.2013 passed by the II Addl.District & Sessions (Spl.) Judge, D.K. Mangaluru.

(2.) The accused-appellant has been convicted for the offences punishable under Sections 376(1), 506 of IPC and Section 3(1)(xii) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 and Section 5(j)(ii) & (l) read with Section 6 of Protection of Children from Sexual Offences Act, 2012.

(3.) I have heard the learned counsel Sri R. Sreenivasa Gowda, Amicus Curiae appearing for the appellant and the learned HCGP Sri Diwakar Maddur appearing for the respondent-State.