VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of conviction and sentence dtd. 23/6/2017 passed by the Additional Sessions Court, Magalir Neethi Mandram (Fast Track Mahila Court), Erode, in Spl.S.C.No.10 of 2017.

(2.) This being a case under the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "the POCSO Act"), we deem it necessary not to refer to the name of the victim and instead, refer to her as

(3.) The prosecution case is as follows: