MANICKAM Vs. STATE

JUDGEMENT

(1.) The Appellant is the sole Accused in Spl.S.C. No.7 of 2014 on the file of the learned District Judge, Sessions Court, Magalir Neethi Mandram (Fast Track Mahila Court), Erode. He stood charged for offences under Sec. 370(4) of the Indian Penal Code (45 of 1860) [hereinafter referred to as "IPC" for the sake of brevity] and Sec. 4 read with 18 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "POCSO Act" for the sake of brevity). By Judgment, dtd. 13/3/2015, the Trial Court convicted him under all the charges and sentenced him to undergo Imprisonment for Life with a Fine of Rs.100,.00 in default of payment of Fine, further undergo six months' Simple Imprisonment under Sec. 370(4) of IPC; and to undergo seven years Rigorous Imprisonment with a Fine of Rs.100,.00 in default of payment of Fine, further undergo six months' Simple Imprisonment under Sec. 4 read with 18 of POCSO Act. Challenging the said Conviction and Sentence, the Appellant has preferred this Appeal before this Court.

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

(3.) Aggrieved by the Conviction and Sentence awarded by the Trial Court, the Accused has filed this Criminal Appeal.