LAXMAN DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The Convict, Laxman Debbarma @ Thunta has presented this appeal challenging the judgment of conviction and order of sentence dated 19.03.2019 passed by the learned Special Judge, Gomati Judicial District, Udaipur in case No. Special 05(POCSO) of 2016, whereby and whereunder, he was convicted under Section-6 of Protection of Children from Sexual Offences Act (POCSO Act for short) and sentenced to suffer RI for 10(ten) years and to pay a fine of Rs. 20,000/-.

(2.) PW-2 (hereinafter referred to as the "victim" or the "girl", according to context) was noticed by two morning workers on a road side under Jatanbari police station with profuse bleeding on her lower portion. The matter was informed to the Jatanbari police station; the police personnel rushed to the spot and immediately shifted the girl to nearby hospital. The police personnel informed the matter to the parents of the victim (PW-2); they came to the hospital when the girl had narrated the incident.

(3.) The mother of the victim (PW-1) accordingly, had lodged an oral ejahar inter alia, stating that on 20.04.2016 at about 7/8 pm Laxman Debbarma accompanied by Pilat Debbarma had taken away her minor daughter aged about 15 years by a bike with a view to go out from the road to a nearby house situated at a little distance but she was taken to a rubber garden near Chellagungmukh area and was forcibly raped. It was further stated that two friends namely, Pilat Debbarma and Raja Debbarma were also with them. She was taken to Natunbazar hospital and subsequently, considering her critical condition, her daughter was shifted to Udaipur District Hospital. Further complaint of profuse bleeding is oozing out from her private part. The said oral ejahar was reduced into writing and accordingly, an FIR being numbered 00016 dated 21.04.2016 was registered under Sections-376(2) (i)/120B of IPC read with Section-181 of the Motor Vehicles Act and Section-6 of the POCSO Act.