RAJIVGANDHI Vs. STATE

JUDGEMENT

(1.) This appeal is filed against the judgment dated 18.09.2015 passed in Spl.Sessions Case No.15 of 2015 on the file of the Sessions Judge, Fast Track Mahila Court, Ariyalur. By the said judgment, the appellant/accused was convicted for the offence under Section 354 IPC and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.1,000/-, in default to undergo two months' simple imprisonment; he was also convicted for the offence under Section 450 IPC and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs.2,000/-, in default to undergo six months' simple imprisonment and he was also convicted for the offence under Section 6 of the Protection of Children from Sexual Offences Act (for short, 'the POCSO Act') and sentenced to undergo imprisonment for ten years and to pay a fine of Rs.5,000/-, in default to undergo one year rigorous imprisonment. The trial Court ordered the sentences imposed on the appellant/accused to run concurrently.

(2.) The case of the prosecution is as follows:

(3.) During the course of trial, the prosecution has examined 18 witnesses, marked 14 documents and produced three material objects.