RAJASEKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant before us is aggrieved by the judgement dtd. 26/10/2021 passed by the High Court of Judicature at Madras in Criminal Appeal No. 176 of 2017 whereby the High Court dismissed the appeal preferred by the Appellant and confirmed the judgement dtd. 3/2/2017, passed by the Sessions Court-convicting the Appellant for offences u/S. 3(a) r/w Sec. 4 of the Protection of Children from Sexual Offences ('POCSO') Act, 2012.

(3.) At the outset, it must be noted that vide order dtd. 12/7/2022, this Court issued notice only on the quantum of sentence awarded to the Appellant. Therefore, only that limited question is required to be considered by this Court.