MANIKANDAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgment and order passed by the Sessions Judge, Special Court for POCSO Act Cases, Cuddalore, in Spl.S.C.No.64 of 2019 dtd. 23/12/2020, convicting and sentencing the accused/appellant in the following manner: <IMG>JUDGEMENT_65_LAWS(MAD)12_2022_1.jpg</IMG>

(2.) The case of the prosecution is as under :

(3.) Heard Mr.P.Muthamizh Selvakumar, learned counsel for the appellant and Mr.M.Babu Muthumeeran, learned Additional Public Prosecutor appearing for the respondent State.