SADDAM HUSSEN MAHIBBOB MULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an appeal preferred by the accused Nos.1 to 3 against the judgment and order of conviction and sentence dated 10.01.2019 passed by the learned III Addl. District and Sessions Judge & Special Court under POCSO Act, 2012 at Belagavi, in S.C.No.202/2016.

(2.) Briefly stated the facts of the case are as under:

(3.) Being aggrieved by the said judgment, the accused have preferred this appeal on following grounds: