MANNAM PRASAD Vs. STATE OF A.P

JUDGEMENT

(1.) Accused in Sessions Case No.06 of 2013 on the file of the learned Special Judge Constituted under Protection of Children from Sexual Offences Act-cum-I Additional Sessions Judge, Guntur [for short, "trial Court"], is the appellant herein. He was tried for the offence punishable under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 [for short, "POCSO Act"] and Sec. 506(2) of the Indian Penal Code, 1860 [for short, "IPC"].

(2.) Vide Judgment, dtd. 29/9/2015, the learned Sessions Judge convicted the Accused under Sec. 235(2) of Cr. P.C. Accordingly, he was sentenced to suffer Rigorous Imprisonment for Ten (10) Years and to pay a fine of Rs.10,000.00 (Rupees Ten Thousand only) for the offence punishable under Sec. 6 of the POCSO Act. However, the accused was acquitted under Sec. 235(1) of Cr.P.C. for the offence punishable under Sec. 506(2) of IPC.

(3.) For the sake of convenience, the parties will be referred to as arrayed before the trial Court.