RAKHAL CHANDRA DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is preferred challenging the judgment and order of conviction and sentence dtd. 27/7/2023 delivered by Learned Special Judge (POCSO), North Tripura, Dharmanagar in connection with Case No.Special (POCSO)03 of 2021. By the said judgment, Learned Special Judge convicted the appellant under Sec. 354 of IPC and sentenced him to suffer RI for three years and to pay fine of Rs.1000.00, id to suffer further imprisonment for one month and the Learned Special Judge also convicted the appellant under Sec. 8 of the POCSO Act and sentenced him to suffer RI for three years and to pay fine of Rs.1000.00, id to suffer further imprisonment for one month and it was also ordered that both the sentences shall run concurrently.

(2.) Heard Mr. B. Deb, Learned counsel appearing on behalf of the appellant as well as Mr. S. Ghosh, Learned Addl. P.P. appearing on behalf of the State-respondent.

(3.) Before proceeding further with the merit of the appeal, let us discuss about the subject matter of the prosecution before the Learned Court.