RAGHUNATH Vs. STATE

JUDGEMENT

(1.) The present criminal appeal has been filed by the appellant to set aside the judgment of conviction and sentence dtd. 30/7/2019 passed by the learned Sessions Judge, Mahila Court/Special Court for cases under POCSO Act/Children's Court, Chennai, in S.C.No.270 of 2017.

(2.) The appellant herein is the sole accused in the above referred sessions case. He stood charged for the offence punishable under Ss. 341, 307 and 506(ii) IPC. By judgment dtd. 30/7/2019, the learned Sessions Judge, Mahila Court/Special Court for cases under POCSO Act/Children's Court, Chennai, came to the conclusion that the appellant is found guilty under Ss. 341, 307 and 506(i) IPC, convicted and sentenced him as follows: <FRM>JUDGEMENT_127_LAWS(MAD)4_2022_1.html</FRM>

(3.) The case of the prosecution is as follows: