ABDUL GOUSE Vs. STATE BY MANDI POLICE STATION

JUDGEMENT

(1.) This appeal by the appellant/accused is directed against the judgment of conviction dated 09-01-2017 and order of sentence dated 10.01.2017, passed by the VI Additional District and Special Judge, Mysuru, in S.C.No.112/2016, convicting the appellant/ accused for the offence punishable under Sec. 354-A of Penal Code and under Sec. 9(m) read with 10 of POCSO Act, and sentencing him to undergo simple imprisonment for a period of 05 years with fine of Rs.1,000.00, in default of payment of said fine, he shall undergo simple imprisonment for one month for the offence punishable under Sec. 9(m) read with 10 of POCSO Act, 2012.

(2.) The appellant herein is the accused before the Special Court in SC NO.112/2016. He was tried for the offence punishable under Sec. 354-A of Penal Code and under Sec. 9(m) read with 10 of POCSO Act. The learned Special Judge on conclusion of the trial held him guilty of the offences punishable under Sec. 354-A of Penal Code and under Sec. 9(m) read with 10 of POCSO Act.

(3.) The accused is in judicial custody being arrested on 29.1.2016 continued to be so till the pronouncement of conviction and sentence by the Special Judge and thereaft4er, by virtue of sentencing him of simple imprisonment for 05 years, he is serving sentence at present.