MANIVANAN Vs. STATE, REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant herein is the sole accused in Special Sessions Case No.23 of 2015, on the file of the Fast Track Mahila Court, Ariyalur. He stood charged for the offences under Sections 341, 323, 506(i) of the Indian Penal Code and Section 4 of the Protection of Children from Sexual Offences Act, 2012 ("POCSO Act" for short). After trial, by judgment dated 29.12.2015, the trial Court convicted him for the offence under Section 4 of POCSO Act and sentenced him to undergo Rigorous Imprisonment for seven years and to pay a fine of Rs.5,000/-, in default, to undergo Rigorous Imprisonment for three months; for offence under Section 341 of IPC he was sentenced to undergo simple imprisonment for one month and to pay a fine of Rs.200/-, in default, to undergo simple imprisonment for one week, for offence under Section 366 IPC to undergo Rigorous Imprisonment for two years and to pay a fine of Rs.1000/-, in default, to undergo rigorous imprisonment for three months and for the offence under Section 323 IPC to undergo rigorous imprisonment for three months and to pay a fine of Rs.1000/-, in default, to undergo rigorous imprisonment for one month. Challenging the said conviction and sentences, the appellant is before this Court with this appeal.

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

(3.) The prosecution has examined 21 witnesses as P.Ws.1 to P.W.21 on its side and marked 14 documents, viz., Exs.P1 to P14. However, the prosecution did not mark any material object. On the side of the defence, one witness was examined as D.W.1 and no document was marked.