MUTHU KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal arises out of the judgment of conviction and sentence rendered by the learned Sessions Judge, Special Court for Exclusive Trial of Cases under the POCSO Act, Chennai, in Spl.S.C.No.195 of 2022, dtd. 31/10/2023.

(2.) On conclusion of trial in Spl.S.C.No.195 of 2022, the learned trial Judge found the appellant guilty and convicted him for the offence under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 [hereinafter referred to as ''the POCSO Act''] and sentenced him to undergo rigorous imprisonment for 20 years and to pay a fine of Rs.5,000.00, in default, to undergo three months simple imprisonment.

(3.) The facts of the case is that, the appellant was tried along with one Bhuvaneswari (A2), the mother of the victim girl. The learned trial Judge found A2 guilty for the offence under Sec. 6 read with Sec. 17 @ 21(1) of the POCSO Act and convicted and sentenced her to undergo imprisonment for four months and the period of detention already undergone has been set off under Sec. 428 Cr.P.C.