AJOY MALAKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Bhattacharjee, learned counsel appearing for the appellant as well as Mr. A. Roy Barman, learned Addl. P.P. appearing for the respondent.

(2.) This appeal by the convict is directed against the judgment and order of conviction and sentence dtd. 17/11/2017 passed by the Special Judge, Unakoti Judicial District, Kamalpur in Case No. Special (POCSO) 25 of 2015.

(3.) By the said judgment, the appellant has been convicted under Sec. 448 of the IPC and under Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 (in short'POCSO' Act). Consequence upon those convictions, the appellant has been sentenced to suffer 6 (six) months rigorous imprisonment for committing offence punishable under Sec. 448 of the IPC and to suffer further rigorous imprisonment for 4 (four) years and to pay a fine of Rs.10,000.00 with default stipulation for commission of offence punishable under Sec. 8 of the POCSO Act.