SATHISH Vs. STATE

JUDGEMENT

(1.) This appeal is filed as against the conviction and sentence imposed on the appellant in Spl.S.C.No.20 of 2014, dated 27.05.2015 by the learned Sessions Judge, Fast Track Mahila Court, Tuticorin.

(2.) This appellant / sole accused was tried for the offence under Section 6 of the Protection of Children From Sexual Offences Act, 2012 [in short POCSO Act] and under Section 506 (I) of Indian Penal Code [in short ' IPC '] before the learned Sessions Judge, Fast Track Mahila Court, Tuticorin in Spl.S.C.No.20 of 2014.

(3.) In conclusion of the trial, the trial Court by its judgment dated 27.05.2015 found this appellant not guilty for the offence under Section 506(I) IPC and found him guilty, for the offence under Section 6 of the POCSO Act, convicted and sentenced him to undergo ten years of rigorous imprisonment, with a fine of Rs.5,000/- and in default of payment of fine amount, sentenced to undergo six months rigorous imprisonment. Aggrieved over the conviction and sentence imposed on the appellant, the present appeal has been filed.