DHANANJOY REANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. V. Poddar, learned counsel appearing for the appellant-petitioners.

(2.) The judgment dtd. 5/3/2024 passed by the learned Special Judge (POCSO), Dhalai Judicial District in Special (POCSO) 03 of 2023 and sentenced passed thereupon are under challenge in this appeal.

(3.) Both the appellant-petitioners have been convicted and sentenced to suffer RI for 1[one] year and to pay a fine of Rs.5,000.00 each for the offence punishable under Sec. 363 of the IPC and in default of payment of fine to suffer further RI for 3[three] months each. They are also sentenced to pay a fine of Rs.50,000.00each for commission of the offence punishable under Sec. 354A of the IPC and in default of payment of fine to suffer further RI for 6[six] months each. Under the count of Sec. 511 of the IPC, they are also sentenced to pay another fine of Rs.50,000.00 each and in default of payment of fine, to suffer further RI for 6[six] months each. Along with the same, they are further sentenced to suffer RI for 3[three] years each with a fine of Rs.50,000.00 each for the offence punishable under Sec. 8 of the POCSO Act and in default of payment of fine, to suffer further RI for 6[six] months each.