JANAK BISHU KARMA Vs. STATE OF GOA,

JUDGEMENT

(1.) Heard Mr. V. Rodrigues, learned counsel for the Appellant under Legal Aid Scheme.

(2.) Heard Mr. G. Nagvenkar, learned Additional Public Prosecutor for the State.

(3.) This appeal is directed against the judgment and order dated 14th March, 2017 made by the learned Children's Court for the State of Goa in Special Case No.130/2015 convicting the Appellant (accused) for offences punishable under Sections 354, 354-A and 354-B, 323, 324, 506(ii) and Section 375, punishable under Section 376(2)(i) and (n) of IPC, under Section 3, punishable under Section 4, under Section 5(l), (m) and (n), punishable under Section 6 and under Section 7, punishable under Section 8 of the Protection of Children from Sexual Offices Act, 2012 and under Section 2(y)(i), (ii) and (iii), punishable under Section 8(2) of the Goa Children's Act, 2003 and sentencing the accused as follows :-