PURUSHOTHAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel appearing for the parties.

(3.) The appellant-accused was convicted by the Trial Court for the offence punishable under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act'). The appeal against conviction preferred by the appellant was admitted by the High Court and by the order dtd. 12/1/2018, the substantive sentence of the appellant was suspended and he was ordered to be enlarged on bail.