VASUDEV @ KALU, S/O SUNDER BALAI, AGED ABOUT 20 YEARS, R/O SIRSAUD ROAD, CHHAIGAON MAKHAN, P.S. CHHAIGAON MAKHAN, DISTRICT KHANDWA (M.P.) Vs. THE STATE OF M.P. THROUGH THE P.S. CHHAIGAON MAKHAN, DISTRICT KHANDWA (M.P.)

JUDGEMENT

(1.) Feeling aggrieved by the impugned judgment of conviction and order of sentence dated 29.01.2014 passed by the Sessions Judge Khandwa and Special Judge under the Protection of Children from Sexual Offences Act, 2012 (for short 'the POCSO Act') in Special Case No.62/2013, convicting the appellant under Sections 354-A of the Penal Code and 7 r.w. 8 of the POCSO Act and thereby sentencing him to suffer on first count RI for two years with a fine of Rs. 500.00 and second count RI for three years with a fine of Rs. 500.00 with default stipulations and directing that all the punishments of imprisonment shall run concurrently, the appellant has preferred this appeal under Sec. 374(2) of the Cr.P.C.

(2.) The prosecution case in nut shell is as under:-

(3.) The learned Sessions Judge-cum-Special Judge framed the charges against the appellant under Sections 354-A Penal Code and 7 r.w. 8 POCSO Act. The appellant abjured his guilt and claimed to be tried. In the examination under Sec. 313 of the Crimial P.C. the appellant has denied the evidence and circumstances adduced by the prosecution against him. He has taken the defence of false implication. However, he has not adduced any evidence in support of his claim either documentary or oral.