RAJINI Vs. STATE

JUDGEMENT

(1.) The appellant herein is the accused in Special S.C.No.118 of 2019, who was convicted of the offence under Sec. 10 of POCSO Act and sentenced to undergo 5 years of Rigorous Imprisonment along with a fine of Rs.40,000.00, in default of payment of the fine, he shall undergo three months Simple Imprisonment and for the offence under Sec. 506(i) IPC, one year Rigorous Imprisonment and to pay a fine of Rs.10,000.00, in default, three months Simple Imprisonment. Against which, the present appeal is filed.

(2.) The case of the prosecution is that the respondent police received a complaint from PW.1, the mother of the victim girl and registered a case in Crime No.06 of 2019 on 28/1/2019 for offences under Sec. 4 of POCSO Act and Sec. 506(i) of IPC.

(3.) After registering the case, the statement of the victim (PW.2), the victim's mother (PW.1) and the other witnesses recorded, observation Mahazar and rough sketch drawn in the presence of the witnesses, later the accused arrested, in this case the victim was produced before the Magistrate, statement under Sec. 164 Cr.P.C., recorded on 2/2/2019. After conclusion of investigation, charge sheet filed. The trial Court framed charges for offences under Sec. 8 of POCSO Act and Sec. 506(i) IPC.