SUKLAL DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the original accused who has been convicted for offence under Section 376 read with Section 511 of IPC and Section 8 of the Protection of Children from Sexual Offences Act, 2012 (POCSO for short) and sentenced to undergo rigorous imprisonment for five years and to pay fine of Rs.5,000/- by the impugned judgment dated 17.05.2019 passed in case No. Special 2(POCSO) of 2018.

(2.) Brief facts are as under:

(3.) The trial Court framed the charge alleging that on 05.01.2018 the accused had attempted to rape the victim girl and thereby committed offence punishable under Section 336/511 IPC and further that by committing sexual assault on her he had committed offence punishable under Section 8 of the POCSO Act.