RITESH @ PAPPU Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard Ms. Nirupama Bajpai, learned counsel for the appellant as well as Mr. Shailendra Sharma, learned Panel Lawyer, appering for the State/respondent.

(2.) The appellant has preferred this appeal under Sec. 374(2) of Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') questioning the impugned judgment dtd. 9/10/2023 passed by the Additional Sessions Judge, Fast Track Special Court (POCSO), Korba, District Korba (C.G.) in Special Case (POCSO) No.17/2022, whereby the trial Court has convicted and sentenced the appellant with a direction to run all the sentences concurrently in the following manner :-

(3.) Case of the prosecution, in brief, is that, on 3/4/2022, at about 01.30 PM, the complainant / mother of the victim (PW-1) submitted a written complaint (Ex.P/)1 at Police Station Kotwali, Korba alleging that on 16/3/2022, her third child/victim (PW-2) had gone alone from her house to the shop for buying goods between 06.00 PM to 07.00 PM on 16/3/2022, from where the victim came back at about 07.30 PM and started crying after vomiting. On being asked the reason, the victim told that 'Pappu Mama' forcibly took her to a room, took off her clothes as also the underwear and was inserting his finger in her private part/urination area as well as he was asked her to suck his penis by putting it in her mouth, on which the victim cried. The accused has threatened her not to tell the incident to anyone.