PARTHIBAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order dtd. 26/2/2019 passed in Spl. S.C. No.2 of 2017 on the file of the Sessions Court (Fast Track Mahila Court), Tiruppur, in and by which, the appellant herein was convicted of the offence under Sec. 5(m) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (for brevity "the POCSO Act") and sentenced to undergo imprisonment for life with fine of Rs.20,000.00, in default to undergo rigorous imprisonment for two years.

(2.) The prosecution story runs thus:

(3.) Heard Mr. Philip Ravindran Jesudoss, learned counsel for the appellant and Mr. M. Babu Muthu Meeran, learned Additional Public Prosecutor appearing for the respondent.