SURESH Vs. STATE

JUDGEMENT

(1.) The sole accused in the Special Sessions Case in Spl. S.C. No. 4 of 2015 on the file of the learned Additional Sessions Judge, Fast Track Mahila Court, Nilgiris District at Udhagamandalam seeks suspension of his sentence of imprisonment.

(2.) In the said Court, after trial, the trial Court convicted the accused under Sec. 7 read with Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter POCSO Act) and sentenced him 3 years R.I. and fined him Rs. 5,000/ - and directed him to pay a compensation of Rs. 1,00,000/ -, i/d 2 years RI. The learned Judge also directed him payment of further compensation of Rs. 2,00,000/ - out of Victim Assistance Fund.

(3.) PW -2 is the daughter of PW -1. The accused has been prosecuted for he having sexually abused her. The Trial Court believed her and construed his act as a sexual assault and thus convicted and sentenced him as stated above.