S.VELAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment dated 08.10.2015 passed in Special Case No.3 of 2015 on the file of the Mahila Court, Chengalpattu. By the said judgment, the appellant/accused was convicted for the offence under Section 10 of the Protection of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act') and sentenced to undergo rigorous imprisonment for five years and to pay fine of Rs.1,000/-, in default, to undergo six months rigorous imprisonment.

(2.) Before going into the details of the evidence, the brief case of the prosecution is stated hereunder:

(3.) During the course of trial, the prosecution examined 12 witnesses and exhibited eight documents.