VENKATESH Vs. STATE

JUDGEMENT

(1.) The accused in S.C.No.24 of 2021 on the file of the Mahila Court, Pudukkottai, have filed these Criminal Appeals, challenging the conviction and sentence imposed upon them under Sec. 5(n), 5(l) r/w 6(1) of POCSO Act and sentencing them to undergo life imprisonment which shall mean imprisonment for the remainder of the natural life of the accused and to pay a fine of Rs.70,000.00(Rupees Seventy Thousand only) in default to undergo simple imprisonment for a further period of one year.

(2.) Facts of the case:

(3.) Submissions of the learned counsel appearing for the appellant/Accused No.1 in Crl.A.(MD) No.44/2026: