FARID KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal is preferred under Sec. 374 of Cr.P.C. by the appellant being aggrieved by the judgment dtd. 17/9/2021, passed by Special Judge (POCSO Act), District Ujjain, in S.T. No.94/2021, whereby the appellant has been convicted for the offence punishable under Sec. 354 of IPC, 1860 and Sec. 7/8 of Protection of Children from Sexual Offences Act, 2012 and sentenced to undergo 2 years and 2 years R.I with fine of Rs.100.00 under each Sec. and usual default stipulation.

(2.) As per the prosecution story, on 7/10/2020, at about 11.30 am when the prosecutrix was alone in her house, the appellant came there and finding her alone he started rubbing her chest with bad intention. When prosecutrix cried for help he ran away from the spot. Thereafter when prosecutrix's mother returned home the prosecutrix narrated the whole incident and along with her mother and uncle reported the incident.

(3.) The police party, following due procedure, arrested the appellant, registered the case against him. After necessary investigation, charge-sheet was filed against the appellant under Sec. 354 of IPC, 1860 and Sec. 7/8 of Protection of Children from Sexual Offences Act, 2012.