SHALMI @ SIRAJUDEEN Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgement dated 22.12.2017, passed by the learned Additional District and Sessions Judge, Mahalir Court, Coimbatore, in Spl.C.C.No.27 of 2014, holding that the appellant is guilty of the offences punishable under Section 366 I.P.C. and Section 3(a) r/w 4 of the POCSO Act 2012 and sentencing him to seven years Rigorous Imprisonment and to pay a fine of Rs.2,500/-, in default, to undergo one month Simple Imprisonment.

(2.) The case of the prosecution is as follows:

(3.) The learned trial Judge, by the impugned judgment dated 22.12.2017 held that the prosecution proved the case beyond all reasonable doubt and convicted and sentenced the appellant as aforesaid. Questioning the same, this appeal has been filed.