ANGYAJAI MOG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Das, learned counsel appearing for the appellant also heard Mr. R. Datta, learned P.P. appearing for the respondent-State.

(2.) This is an appeal filed under Sec. -374 of the Code of Criminal Procedure, 1973 against the judgment and order of conviction dtd. 28/9/2022 and sentence dtd. 29/9/2022 passed in Special (POCSO) 10 of 2019 by the learned Special Judge, Dhalai Judicial District, Ambassa whereby and whereunder, the learned Court convicted the appellant to suffer rigorous imprisonment for life for the commission of an offence punishable under Sec. -6 of the POCSO Act, and also liable to pay a fine of Rs.20,000.00 and in default of payment further liable to undergo rigorous imprisonment for two years.

(3.) The brief facts, leading to this case, is that one Shri Mangla Mog, son of late Ramananda Mog, of Briguram Para, Police Station Gonda Twisa, District-Dhalai Tripura, lodged a written ejahar with the Officer-in-Charge of Gonda Twisa P.S. to the effect that about nine years ago the accused person namely Angyajai Mog got married to widow woman namely Smti. Krafu Mog, the mother of the victim and started living their conjugal life happily. At that time, the age of the victim was seven years old and when she turned about fifteen years old, the accused had illicit sexual intercourse with his step daughter (victim) by putting her in fear of death in several occasions. As a result, the victim conceived seven month pregnancy and on 23/9/2019 gave birth of female child. While the villagers came to know about the incident, the accused fled away from the place of occurrence.