AZHAGUDURAI Vs. STATE

JUDGEMENT

(1.) The sole accused in the Special Sessions Case in Spl. S.C. No. 1 of 2016 on the file of the learned Additional Sessions Judge, Fast Track Mahila Court, Ariyalur seeks suspension of his sentence of imprisonment.

(2.) In the said Court, after trial, while acquitting the accused under Sec. 450 IPC, the accused was convicted under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter POCSO Act) and sentenced him to undergo RI for 10 years and fine Rs. 50,000/ -, i/d 2 years SI.

(3.) The learned Judge also directed the payment of Rs. 25,000/ - out of the total fine amount as compensation under Sec. 357 Cr.P.C. He has also directed the District Legal Services Authority to award more compensation.