MAHARAJAN Vs. STATE

JUDGEMENT

(1.) The appellant was tried for the charge under Section 4 of Protection of Children from Sexual Offences Act 2012 (hereinafter called as POCSO Act for brevity), before the Sessions Court, Mahalir Neethimandram (Fast Track Mahila Court), Thoothukudi in S.C.No.12 of 2015. The trial Court, by its Judgment dated 14.09.2015, found this appellant guilty for the charge, convicted and sentenced him to undergo rigorous imprisonment for seven years and to pay a fine of Rs.2,000/-, in default to undergo one month rigorous imprisonment. Aggrieved over the conviction and sentence imposed by the trial Court, the present Criminal Appeal is filed.

(2.) The brief facts of the prosecution, in a nut shell, are as follows:

(3.) Heard Mr.A.Thiruvadikumar, learned counsel for the appellant and Mr.A.Robinson, learned Government Advocate (Crl. Side) for the State.