REKHA Vs. STATE

JUDGEMENT

(1.) Appellant/Accused preferred present appeal thereby challenging judgment and conviction in Special Case No.132/2015 dtd.16/4/2019 passed by the learned Children's Court for the State of Goa at Panaji. The Appellant was found guilty for the offence punishable under Sec. 324 of IPC and for the offence punishable under Sec. 2(m)(i) punishable under Sec. 8(2) of Goa Children's Act, 2003. The Appellant was sentenced to pay fine of Rs.10,000.00 in connection with the offence punishable under Sec. 324 of IPC and in default to undergo simple imprisonment for a term of 6 months.

(2.) The Appellant/Accused was sentenced to undergo simple imprisonment for one day and to pay fine of Rs.1,00,000.00, in default to undergo simple imprisonment for one year for the offence punishable under Sec. 8(2) of Goa Children's Act, 2003.

(3.) The appeal was admitted on 14/6/2019 and after the records and proceedings were received along with the paper-book, the matter was taken up for final disposal.