JOGARAM KADTI Vs. STATE OF C.G.

JUDGEMENT

(1.) With the consent of the parties, the present matter is heard finally.

(2.) This criminal appeal has been preferred by the appellant against the judgment of conviction and order of sentence dated 26.09.2024, passed in Special Session (POCSO) Case No. 117/2023 by which the learned Additional Session Judge (F.T.C.) South Bastar Dantewada, (CG),whereby the appellant has been convicted and sentenced as follows:-

(3.) The prosecution case, in brief, is this that victim had lodged FIR against the present appellant and alleged that on 07.11.2023, the present appellant had called her outside the house by threatening her and thereafter took her to Madadhi Gechapara Jungle and committed forceful sexual intercourse. Based upon the said report, FIR was registered against the appellant for the offence punishable under Sections 376 of IPC & u/s 04, 06 of POCSO Act of Indian Penal Code. On completion of investigation, final report/charge sheet was filed against appellant.