NAGANATHASETHUPATHY Vs. STATE

JUDGEMENT

(1.) The present appeal is directed against the conviction and sentence, dated 07.09.2016, made in S.C.No.37 of 2015, on the file of the Fast Track Mahila Court, Virduhunagar District at Srivilliputhur.

(2.) The appellant is the sole accused. He stood charged for the offences punishable under Sections 366(A) and 376 of IPC and Section 3 r/w 4 of Protection of Children from Sexual Offences Act, 2012 (hereinafter referred as "POCSO Act"). The appellant/accused denied the charges as false and opted for trial.

(3.) After full-fledged trial, the learned Mahila Judge, Virdhunagar District at Srivilliputhur, convicted the accused under Section 366(A) of IPC and sentenced to undergo Rigours Imprisonment for 10 years and to pay a fine of Rs.10,000/- in default to undergo simple imprisonment for six months. Further, the appellant was convicted under Section 3 r/w 4 of POCSO Act and sentenced to undergo Rigours Imprisonment for 7 years and to pay a fine of Rs.10,000/- in default to undergo Simple Imprisonment for six months. The sentences are directed to run concurrently. Aggrieved over the said conviction and sentence, the accused is before this Court, by way of filing the present Criminal Appeal.