RIPAN SHARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Acharjee, learned counsel for the accused-appellant as well as Mr. S. Debnath, learned Additional PP appearing for the State-respondent.

(2.) This appeal under Sec. 374 Cr.P.C. is directed against the judgment of conviction and sentence dtd. 20/9/2019 passed by the learned Special Judge, Gomati Judicial District, Udaipur in case No. Special 14 of 2018 (POCSO) whereby and where under the appellant has been convicted under Sec. 8 of the POCSO Act and sentenced to suffer R.I. for 3 (three) years and to pay a fine of Rs.5,000.00 with default stipulation, and further convicted under Sec. 448 IPC and sentenced to suffer R.I. for 6 (six) months.

(3.) The facts of the case, as projected by the learned Special Judge, Gomati Judicial District, Udaipur, are as under: