ANAND PRAKASH Vs. STATE

JUDGEMENT

(1.) The hearing has been conducted through Video Conferencing.

(2.) Vide the order on sentence dated 27 th September, 2019, the appellant was awarded simple imprisonment for a period of three years and a fine of Rs.5,000/-, in default whereof, to undergo simple imprisonment for one month for offence punishable under Section 354B IPC. For offence under Section 12 of the POCSO Act, the appellant was awarded simple imprisonment to the period already undergone with a fine of Rs.5,000/-, in default of payment of fine, to undergo simple imprisonment for one month. The victim was awarded with the compensation of Rs.1 lakh out of which the appellant was to pay a sum of Rs.15,000/- and in default of the payment of compensation, to undergo simple imprisonment for one month.

(3.) The allegations against the appellant by the minor girl in the deposition was that the appellant asked her to take off her lower pajami, abused her and what he did thereafter, she did not remember. In the cross-examination, she denied that the appellant was falsely implicated in view of the misunderstanding regarding the theft in the house. She also denied that the appellant had not removed his pants before her or that he never abused.