RAGHUVIR Vs. STATE

JUDGEMENT

(1.) Heard Mr. Pavithran, learned counsel for the appellant, and Mr. Dhargalkar learned Additional Public Prosecutor for the State.

(2.) This appeal is directed against the Judgment and Order dtd. 6/1/2014 made by the Children's Court for the State of Goa in Special Case No.5/2010 convicting the appellant under Sec. 377 Indian Penal Code (IPC) r/w Sec. 8 (2) of the Goa Children's Act, 2003 and sentencing him to undergo life imprisonment, pay a fine of Rs.1,00,000.00 and in default to undergo simple imprisonment for one year.

(3.) The appellant was charged with having committed grave sexual assault on a minor victim boy, then aged 11 years on 21/10/2009 between 17.00 hrs. to 17.30 hrs. in House No.80, Pirazon, Moira, Bardez-Goa. The appellant pleaded that he was not guilty. The prosecution examined 12 witnesses. The appellant, despite the opportunity, neither examined himself nor any defense witnesses. The Children's Court convicted and sentenced the appellant as aforesaid. Hence the present appeal.