RAKHAL SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned Counsel for the appellant as well as Mr. S. Ghosh, learned Additional PP appearing for the State-respondent.

(2.) This appeal arises out of the judgment and order of conviction and sentence dated 12.02.2020 in connection with case No. Special (POCSO) 48 of 2017 whereby and whereunder the learned Special Judge, West Tripura, Agartala had convicted the appellant for the offence punishable under Sections 451, 354 and 506 of the IPC and under Section 8 of the Protection of Children from Sexual Offences Act, 2012 (for short POCSO) and, sentenced him to suffer R.I. for one year and to pay a fine of Rs. 5,000/-with default stipulation for commission of offence under section 451 IPC and further sentenced him to suffer R.I. for three years and to pay a fine of Rs. 20,000/- with default stipulation for commission of offence under Section 8 of the POCSO Act and, further sentenced the appellant to suffer R.I. for six months for commission of offence under section 506 IPC.

(3.) The prosecution case, as highlighted by the learned Special Judge, West Tripura, Agartala is reproduced here-under: