BULTAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. G. Chakraborty, learned counsel appearing for the accused-appellant also heard Mr. S. Ghosh, learned Addl. P.P. appearing for the State-respondent.

(2.) This present appeal is directed against the judgment and order of conviction and sentence dated 06.09.2019, passed by the learned Special Judge (POCSO), South Tripura, Belonia, in case No. Special (POCSO) 22 of 2017, whereby and whereunder, the appellant has been convicted under Section-8 of Protection of Children from Sexual Offences [POCSO, for short] Act, and under Section-451 of IPC and sentenced him to suffer RI for 3 [three] years and also liable to pay a fine of Rs. 2,000/- with default stipulations for the offence under Section-8 of POCSO Act and further sentenced to suffer RI for 6[six] months and to pay a fine of Rs. 1,000/- with default stipulations for the offence under Section-451 of IPC.

(3.) The prosecution case as projected by the learned Special Judge is as under: