JONGI Vs. STATE

JUDGEMENT

(1.) BEING aggrieved by his conviction under Section 354 IPC and Section 9 of POCSO Act, 2012 and the sentence awarded to him for the aforesaid offence, the Appellant has impugned the judgment and order on 'sentence dated 06.05.2013 by learned ASJ in Session Case No. 30/2013. The case of prosecution runs as under: - -

(2.) I have heard Ms. Inderjeet Sindhu, Adv. for the Appellant and Mr. Neeraj Kumar Singh, APP for the State.

(3.) ON behalf of State, it has been submitted that merely because public persons have not been joined as witnesses, for whatever reason, is no ground to disbelieve the testimony of the child victim and her parents, who have fully supported the prosecution case. It is further submitted that in this case a young girl aged about 10 -11 years was sexually assaulted by the Appellant and the offence being of serious nature, the Appellant has been rightly convicted under Section 7 of POCSO Act. Hence, the appeal may be dismissed.