KRISHNAN Vs. STATE

JUDGEMENT

(1.) The Court of Sessions, Magalir Neethi Mandram (Fast Track Mahila Court), Erode in Spl.C.C No:2/2014, held the appellant guilty of offence under Sec. 8 of POCSO Act (2 counts) and sentenced him to undergo 5 years R.I for each count and to pay fine of Rs.50,000.00 (each count) in default, one year S.I (each count). Thus, total period of rigorous imprisonment for 10 years and total fine amount Rs.1,00,000.00 imposed.

(2.) Aggrieved by the conviction and sentence, this appeal is filed by the accused.

(3.) The case of the prosecution is that on the complaint by one Karthikeyan, father of a minor boy aged about 14 years, the case was registered against the Principal of the Mother's Matriculation School, Paraiyur, for offence under Sec. 8 of POCSO Act in Crime No.552/2013, dtd. 20/11/2013 at 11.00 a.m.