KUMARESHAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the conviction and sentence passed against the appellant/sole accused in the judgment dtd. 26/10/2021 passed by the Sessions Judge, Mahila Court, Pudukkottai, in Spl.S.C.No.10 of 2018 by convicting and sentencing the appellant for the offences punishable under Ss. 5(1), 5(j)(ii) r/w.6 of POCSO Act 2012 and sentenced him to undergo imprisonment for life and to pay a fine of Rs.50,000.00 in default, to undergo one year simple imprisonment.

(2.) The case of the prosecution is that the victim girl whose father was away from the home for his avocation, was being enticed by the accused with sweet words and being repeatedly exploited the carnal relationship as led to the pregnancy of the victim girl who was a minor, at that time point of time. The parents came to know about the pregnancy and thereafter, had sought criminal law into motion by way of a complaint, dtd. 27/2/2018.

(3.) The Investigation Officer had arranged for recording the statement of the victim girl under Sec. 161 Cr.P.C., and thereafter, proceeded further and filed a final report against the appellant herein for having aggravated sexual offence with the minor girl.