BABU LAL SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 14-1-2015 passed by the additional Sessions Judge (FTC)/Special Court (Protection of Children from Sexual Offences Act, 2012) in Special Sessions Case No. H-31 of 2014 wherein the said Court has convicted the appellant for commission of offence under Sections 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, "the Act, 2012") and sentenced him to undergo rigorous imprisonment for ten years and to pay fine of Rs.500/- with default stipulations.

(2.) In the present case, prosecutrix is PW/4. As per prosecution case, age of the prosecutrix is about 5 years. It is alleged that the appellant committed rape on her on 29-7-2014. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced him as aforementioned.

(3.) Learned counsel for the appellant would submit as under: