SUBRAMANIAM Vs. THE STATE, REP.BY THE INSPECTOR OF POLICE, ALL WOMEN POLICE STATION, GOBICHETTIPALAYAM, CRIME NO.4 OF 2015, ERODE DISTRICT

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.25 of 2015 on the file of Fast Track Mahila Court, Erode. He stood charged for the offences under Sec. 6 of the Protection of Children from Sexual Offences Act (POCSO Act) and Sec. 506-II of IPC. By judgment, dated 30.03.2016, the trial Court convicted him under Sec. 6 of the Protection of Children from Sexual Offences Act alone and sentenced him to undergo imprisonment for life and to pay fine of Rs.10,000.00; in default, to undergo simple imprisonment for two years. Challenging the said conviction and sentence, he has come up with this 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 this judgment and the accused denied the same. In order to prove the case, on the side of prosecution as many as 13 witnesses were examined and 22 documents were marked. No material objects were marked.