VENKATESH Vs. STATE

JUDGEMENT

(1.) The appeal is against the judgment and order dtd. 28/1/2020 of the learned Sessions Judge in Special S.C.No.22 of 2019 wherein the appellant was convicted for the offence under Sec. 4 r/w. 3 of POCSO Act and sentenced to undergo life imprisonment and pay a fine of Rs.50,000.00 in default, to undergo simple imprisonment for one year.

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

(3.) Mr. V.Parthiban, learned counsel for the appellant contended that, as per the age certificate (Ex.P11) of the victim, she was aged between 16 - 18 years on the date of the alleged occurrence and that the sexual act was with the consent of the victim and therefore, does not fall under the purview of POCSO Act.