SUJIT NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an appeal directed against the judgment and order of conviction and sentence dtd. 1/8/2019, passed by learned Special Judge (POCSO), North Tripura, Dharmanagar, in connection with case No. Special (POCSO) 07 of 2018 whereby and whereunder the convictappellant has been convicted and sentenced to suffer R.I. for one year along with a fine of Rs.5000.00 with default stipulation, for commission of offence punishable under Sec. 354 A(1)(i) of IPC and further to suffer R.I. for 3(three) years along with a fine of Rs.5000.00 with default stipulation, for commission of offence punishable under Sec. 8 of the Protection of Children from Sexual Offences (POCSO) Act, 2012.

(2.) Facts, as projected by learned Special Judge are reproduced hereunder:

(3.) Based on the aforesaid facts, the Officer-in-Charge of Dharmanagar Police Station had registered the FIR No.2018 WDN 009 under Ss. 354/34 of IPC read with Sec. 8 of the POCSO Act, 2012 against the accused-appellant and took up the investigation.