DURAISINGHAM Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is preferred under Sec. 374(2) of the Code of Criminal Procedure, 1973 [hereinafter shall referred to as 'Cr.P.C' for the sake of convenience and clarity] by the sole accused in Spl. S.C.No.31 of 2017 on the file of Magalir Neethimandram (Fast Track Mahila Court) Tiruppur, assailing the judgment awarded by the trial court on 28/9/2018, in which he was convicted for the offences under Ss. 5(l) r/w 6 and 5(n) r/w 6 of Protection of Children From Sexual Offences Act, 2012 [hereinafter shall referred to as 'POCSO Act' for the sake of convenience and clarity] and sentenced to undergo Rigorous Imprisonment for Life, with fine of Rs.10,000.00 for each of the offences under Ss. 5(l) r/w 6 and 5(n) r/w 6 of POCSO Act, in default of payment of fine, to undergo additional Rigorous Imprisonment for one year for each of the offences.

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

(3.) Feeling aggrieved with the judgment, the appellant / accused preferred this Criminal Appeal under Sec. 374(2) of Cr.P.C.