RAJANGAM Vs. STATE

JUDGEMENT

(1.) The appellant, who is the sole accused, is convicted and sentenced to undergo imprisonment for life along with fine of Rs. 10,000/-, in default to undergo further period of one year R.I. for the offence committed under Section 5(j)(ii) read with 6 of Protection of Children from Sexual Offences Act, 2012 and to undergo R.I., for five years along with fine of Rs. 10,000/-, in default to undergo additional R.I., for one year for the offence committed under Section 3(1)(xii) read with 3(2)(v) of SC/ST (Prevention of Atrocities) Amendment Ordinance, 2014, while he was acquitted under Section 235(1) Cr.P.C. for the offence punishable under Section 5(I) read with 6 of Protection of Children from Sexual Offences Act, 2012. Challenging the conviction and sentence rendered by the Sessions Judge, Mahalir Neethimandram (Fast Track Mahila Court), Tiruppur, dated 27.08.2018 in S.C. No. 24 of 2015, the present criminal appeal has been filed.

(2.) Facts in Brief:

(3.) Evidence: