R.SUBHASH REDDY,J. - (1.) Leave granted.
(2.) This appeal has been preferred, aggrieved by the judgment and order dated 06.06.2019 passed by the High Court of Karnataka, Dharwad Bench in Criminal Appeal No.100201 of 2016. By the aforesaid order, the High Court has confirmed conviction/sentence of the appellants herein for offences under Sections 344 and 366, IPC.
(3.) The appellants herein, along with other accused, were charge-sheeted in Crime No.115/2014 on the file of Sub-Urban PS, Dharwad, for offences punishable under Sections 143, 147, 120-B, 366, 344, 376, 506 read with Section 149, IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO' Act). The Sessions Court has convicted accused no.1 for offences punishable under Sections 344, 366, IPC and Section 6 of POCSO Act. So far as the appellants are concerned, they were convicted for the offences punishable under Sections 344, 366 read with Section 34, IPC and were sentenced to undergo Simple Imprisonment for one year for offence under Section 344, IPC and a fine of Rs.2000/- and S.I. for two years for the offence under Section 366, IPC and a fine of Rs.5000/-. Aggrieved by the conviction recorded and sentence imposed, they preferred appeal to High Court of Karnataka, Dharwad Bench. Same is dismissed by the impugned judgment dated 06.06.2019. Hence, this appeal by accused nos.4 and 5.;