WESLY LAZAR Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in Spl.S.C.No.10 of 2014, on the file of the Sessions Court, Mahalir Neethimandram (Fast Track Mahila Court), Thoothukudi. The appellant was charged for the offence under Section 451 IPC and Sections 7 r/w 8 of the Prevention of Children from Sexual Offences [POCSO] Act, 2012. The trial Court, by its judgment dated 14.10.2015, though found this appellant not guilty for the offence under Section 451 IPC, has found him guilty for the offence under Sections 7 r/w 8 of the POCSO Act, 2012, convicted and sentenced him to undergo rigorous imprisonment for three years and to pay a fine of Rs.1000/-, failing which, to undergo simple imprisonment for three months. Aggrieved over the same, the appellant has filed the instant appeal.

(2.) The brief facts of the case, in a nutshell, are as follows:

(3.) Heard Mr.Antony Prabakar, learned Counsel for the appellant and Mr.A.Robinson, learned Government Advocate (Crl. Side) for the respondent / State.