A. RAJA Vs. THE STATE

JUDGEMENT

(1.) THE appellant is the sole accused in Special S.C. No. 3 of 2013, on the file of the learned Second Additional District and Sessions Judge/Mahila Court, [FAC], Trichy. He stood charged for the offences punishable under Sections 457 of the Indian Penal Code and Section 8 of the Protection of Children from Sexual Offences Act, 2012, [for brevity, "the POCSO Act"]. By Judgment dated 10.02.2014, the Trial Court, convicted him under both the charges and sentenced him to undergo rigorous imprisonment for three years and to pay a fine of Rs. 2,000/ - in default to undergo simple imprisonment for three years, for the offence under Section 457 of the Indian Penal Code and to undergo rigorous imprisonment for five years and to pay a fine of Rs. 3,000/ - in default to undergo simple imprisonment for three months for the offence under Section 8 of the POCSO Act. The sentences have been ordered to run concurrently. As against the said conviction and sentence, the appellant has come up with this Criminal Appeal. The sentence imposed on the appellant has not been suspended so far by this Court and he is, right now, in Central Prison, Trichirappalli, undergoing the imprisonment.

(2.) THE case of the prosecution, in brief, is as follows: -

(3.) HAVING considered all the above materials, the Trial Court convicted the appellant, as detailed in the first paragraph of this Judgment and punished him accordingly. That is how, the appellant is now before this Court with this Criminal Appeal.