P.A. BHARATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-accused challenging the judgment and order of conviction and sentence passed by Principal Sessions and Special Judge, Kodagu, Madikeri in Special Case (POCSO No.32/13) dated 04/05.01.2018.

(2.) Though this case is posted for Hearing on Interlocutory Application with the consent of the learned counsel for the appellant and the learned High Court Government Pleader, the same is taken up for final disposal.

(3.) I have heard the learned counsel for the appellant and the learned High Court Government Pleader for the respondent-State.