SURESH Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment and order dtd. 20/12/2018 in Spl.S.C.No.10 of 2016 on the file of the Sessions Judge, Fast Track Mahila Court, Theni, in and by which, the appellant was convicted for an offence punishable under Sec. 6 of the Protection of Children from Sexual Offences Act and sentenced to undergo Life Imprisonment and to pay a fine of Rs.10,000.00, in default, to undergo two years Rigorous Imprisonment. Challenging the said conviction and sentence, the appellant has come up with this Criminal Appeal.

(2.) The prosecution theory runs thus:

(3.) Heard Mr.G.S.Senthilkumar, learned counsel appearing for the appellant and Mr.A.Thiruvadi Kumar, learned Additional Public Prosecutor appearing for the respondent.