RAMANI Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal arises against the judgment of learned Sessions Judge, Mahila Court, Pudukottai passed in Spl.S.C.No.32 of 2018 on 16/10/2019 wherein the appellant was convicted and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs.2,000.00 in default to undergo one month simple imprisonment for the offence under Sec. 363 IPC, rigorous imprisonment for life and to pay a fine of Rs.1,000.00 in default to undergo one month simple imprisonment for the offence under Sec. 6 of Protection of Children from Sexual Offences Act, 2012 [POCSO], rigorous imprisonment for two years for the offence under Sec. 9 of Prohibition of Child Marriage Act, 2006. The sentences have been ordered to run concurrently.

(2.) ***

(3.) Before the Trial Court, on the side of the prosecution, PW1 to PW12 examined and marked Exs.P1 to P10 and marked M.O.1. On the side of the defence, no witnesses were examined, nor any documents marked. The Trial Court on conclusion of the trial, convicted the appellant as stated above.