ARUNACHALAM Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.5 of 2014 on the file of the learned Sessions Judge, Magalir Neethimandram (Fast Track Mahila Court), Tiruvarur. He stood charged for offences under Sections 450, 376(2)(i) IPC and Section 6 read with 5(j)(ii) of the Protection of Children from Sexual Offences Act, 2012, and Section 376(2)(n) of IPC, alternatively, under Section 6 read with 5(1) of POCSO Act, 2012 and 506(ii) of IPC. By judgment dated 21.07.2014, the trial court convicted the accused for offence under Section 6 read with 5(j)(ii) of POCSO Act, 2012 and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default, to undergo rigorous imprisonment for six months. Challenging the said conviction and sentence, the appellant is before this Court with this Criminal Appeal.

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

(3.) Based on the above materials, the Trial Court framed charges as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 8 witnesses were examined and 14 documents and one material object were also marked.