PYNSHAILANG WARJRI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Vide the impugned judgment and sentence dtd. 30/5/2024, the learned Special Judge (POCSO), East Khasi Hills, Shillong has detailed the facts of the case of the parties as well as the argument advanced in support of their respective contentions. Then on consideration of the facts of the case as well as the evidence adduced by the witnesses and other relevant materials on record, the verdict swung in favour of the prosecution, and consequently, the accused/appellant was accordingly convicted for the offence charged and was then sentenced to undergo rigorous imprisonment for 5(five) years with fine of Rs.3000.00 (Rupees three thousand) only.

(2.) The accused/convict being aggrieved by the said judgment and sentence, has accordingly approached this Court with this instant appeal seeking to have his conviction and sentence imposed to be set aside and quashed.

(3.) Mr. B. Deb, learned counsel for the accused/appellant has assailed the impugned judgment on several grounds terming the findings thereof as unsustainable for having ignored key issues which, if properly looked into, would lead the Trial Court to come to a finding that no case is made out against the accused/appellant.