ANANDAKANNAN Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment and order dtd. 25/9/2017 in S.C.No.31 of 2016 passed by the Sessions Judge, Mahalir Neethimandram (Fast Track Mahila Court), Thoothukudi, in and by which, the appellant was convicted for the offences punishable under Sec. 9(m) read with Sec. 10 of Protection of Children from Sexual Offences Act and sentenced as under:

(2.) Challenging the said conviction and sentence, the appellant has come up with this Criminal Appeal.

(3.) When the matter was taken up for hearing on 4/3/2024, there was no representation for the appellant. Hence, Mr.C.Jeganathan, Advocate, Enrolment No.1751/2006 was appointed as an amicus curiae for assisting this Court.