SATHIYARAJ Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal is arising out of the conviction and sentence imposed by the trial Court, namely, Fast Track Mahila Court, Tuticorin, for the offence punishable under the Protection of Children from Sexual Offences [inshort "POCSO"] Act, 2012. This appellant / sole accused was charged for the offence under Sections 11(i) r/w 12 of the POCSO Act and the learned Sessions Judge, Fast Track Mahila Court, Thoothukudi, in conclusion of the trial, found this appellant guilty for the offences he was charged for, convicted and sentenced him to undergo one year rigorous imprisonment and directed to pay a fine of Rs.3000/-, with a default clause to undergo simple imprisonment for one month. Aggrieved over the same, the present appeal is filed.

(2.) The brief fact of the prosecution case, in nutshell, is as follows:

(3.) Heard Mr.N.Anandakumar, learned Counsel appearing for the appellant / accused and Mr.A.Robinson, learned Government Advocate (Crl. Side) appearing for the respondent / State.