ARJUN SONAR Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellant stands convicted under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act) and sentenced to 20 years of rigorous imprisonment for the offence of aggravating penetrating sexual assault on a minor girl aged about 11 years by the Court of the Special Judge, POCSO, East Sessions Division, Tezu in POCSO Case No.02 (LDV)/2019 arising out of PS Case No.55 of 2018 registered under Sec. 376/506 of IPC read with Sec. 12 of POCSO Act. The prosecutrix being a daughter of the sister of the accused (maternal uncle). His conviction was rendered by the Sessions Court after full-fledged trial and has been affirmed in an appeal by the High Court of Gauhati at Itanagar by a reasoned judgment dtd. 1/7/2024 in Criminal Appeal (J) No. 6 of 2022.