MIRIYALA VAJRAM Vs. STATE OF AP

JUDGEMENT

(1.) Assailing the judgment, dtd. 30/9/2016, passed in Special Sessions Case No.9 of 2016 on the file of the Special Judge under Protection of Children from Sexual Offences Act- cum-I Additional District and Sessions Judge, West Godavari, Eluru, whereby the appellant, who is the sole accused in the said case, was convicted for the offence punishable under Sec. 5(m) r/w.Sec. 6 of the Protection of Children from Sexual Offences Act, 2012, (for short, the "POCSO Act"), r/w. Sec. 376(2)(i) of IPC and was sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs.5,000.00, and, in default of payment of fine, to undergo simple imprisonment for a period of three months, for the aforesaid offence, the instant Criminal Appeal has been preferred by the appellant.

(2.) Facts germane to dispose of this Criminal Appeal, as unfolded from the evidence of the prosecution witnesses examined in the case during the course of trial, may, briefly, be stated as follows:

(3.) Aggrieved thereby, the instant Criminal Appeal has been preferred by the appellant questioning the legality and validity of the impugned judgment of conviction and sentence.