RANGA MOG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant appeal mounts challenge to the judgment and order of conviction and sentence dated 24/09/2016 passed in Special 02(POCSO) of 2014 by learned Special Judge, South Tripura, Belonia. By the impugned decision, the convict-appellant stands convicted under Section 376(2)(i) of IPC and has been sentenced to undergo rigorous imprisonment for 10(ten) years and to pay a fine of Rs.5000/- with default stipulation.

(2.) We have heard Mr. P.S. Roy, learned counsel appearing for the appellant and Mr. Ratan Datta, learned P.P. appearing for the State-respondent.

(3.) The skeletal fact portraying the prosecution case originated from a complaint lodged by victim-prosecutrix inter alia, stating that convict-appellant, namely, Ranga Mog cohabited with her giving false promise to marry her. As a result, the victim-girl became pregnant. Accordingly, the victim-girl lodged the complaint against the accused-person. The FIR was registered as Shilachari P.S. Case No.21/2013 dated 02.09.2013 under Section 376, 417 of IPC and under Section 4 of the POCSO Act 2012 against the accused-Ranga Mog alias Suresh.