EZAZUL ALI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By this appeal, the appellant has impugned the judgment and order dtd. 25/7/2024 passed by the Special Judge (POCSO), West Garo Hills, Tura in Special POCSO Case No. 30 of 2019, convicting him for the offence punishable under Sec. 5(m) read with Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter, for the sake of brevity referred to as the 'POCSO Act') and sentencing him to undergo rigorous imprisonment for a period of 10 years with fine of Rs.30, 000.00, in default of payment of fine to further undergo simple imprisonment of 6 months.

(2.) The prosecution case in brief is as under:

(3.) Charge came be to be framed against the appellant to which he pleaded not guilty and claimed to be tried.