SETU GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Kawsik Nath, learned counsel appearing for the appellant. Also heard Mr. S. Debnath, learned Addl. P.P. appearing for the State-respondent.

(2.) The present appeal is directed against the judgment and order of conviction and sentence dtd. 9/2/2021, passed by the Ld. Special Judge, Fast Track Special Court, Unakoti Judicial District, Kailashahar, in Case No. Special (POCSO) 10/2019 whereby and whereunder the appellant herein has been convicted under Sec. 8 of POCSO Act and was sentenced to suffer simple imprisonment for three years.

(3.) Facts of the case, in brief, are that, on the fateful date and time the victim was taken by the appellant to his nearby house. After they entered into the room the appellant had closed all the doors and the windows of the room. In the complaint it is stated that inside the room the daughter of the complainant was sexually assaulted by the appellant.