HANUMANTA ALIAS MUTU HARIJAN Vs. STATE OF GOA

JUDGEMENT

(1.) This appeal is filed by the accused who has been convicted and sentenced by the learned Children's Court, Panaji, for grave sexual assault under Section 8(2) r/w Section 2(y)(i) of the Goa Children's Act, 2003 r/w Section 376 I.P.C. by Judgment/Order dated 12-1-2009.

(2.) The accused was charged and tried with the allegation that on 6-11-2007 during night time, behind the Sulabh toilet on Baina beach at Vasco-da-Gama, the accused had committed grave sexual assault and rape on the victim(name withheld) who was of 10 years of age while she was sleeping outside her house.

(3.) To prove the charge, prosecution had examined 8 witnesses. The accused had examined none and it was his case that he was falsely implicated.