SANAT KUMAR PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present appeal arises out of the judgment dtd. 9/4/2025 passed by the learned Ad-hoc Additional District & Sessions Judge (FTSC), Kandhamal, Phulbani in C.T. No. 05 of 2024, arising from Phiringia P.S. Case No. 31 dtd. 30/1/2024, whereby the appellant Sanat Kumar Pradhan was convicted for offences under Sec. 6(1) of the POCSO Act and Sec. 376(2)(n) IPC, and sentenced to undergo rigorous imprisonment for 20 years with fine of 20,000/-, while the co-accused parents were acquitted of charges under Ss. 498-A/506 IPC. I. FACTUAL MATRIX OF THE CASE:

(2.) The brief facts of the case are as follows:

(3.) The learned counsel for the Appellant respectfully and earnestly made the following submissions in support of his contentions: