RAJIVGANDHI Vs. STATE

JUDGEMENT

(1.) The accused who has been convicted for life sentence which would be till the end of the life time for the offences under Sec. 5(l) read with Sec. 6(1) of the Protection of Children from Sexual Offences Act, 2012 (for brevity, 'POCSO Act') with a fine of Rs.1,00,000.00, in default to undergo simple imprisonment for 3 months and 7 years rigorous imprisonment for an offence under Sec. 363 of IPC along with a fine of Rs.20,000.00 in default to undergo simple imprisonment for 3 months, has come up with this appeal.

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

(3.) The accused denied having committed the crime. In order to prove the guilt, the prosecution, before the trial Court, examined as many as 10 witnesses and marked Exs.P1 to P12. The motorcycle was marked as MO1 and the CD was marked as MO2. The accused did not adduce either oral or documentary evidence.