MD. FAYAJUDDDIN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr.Ajmal Hussain, along with Ms.Roja Shahni, learned counsel appearing on behalf of the appellant as legal aid counsel. Also present Mr.H.Samarjit, learned PP assisted by Mr.W.Niranjit, learned Dy.GA on behalf of the State.

(2.) The appellant, who is accused in FIR No.5 (2) 21 Women Police Station, Thoubal was convicted, vide judgment and order dtd. 23/9/2022, passed by the learned Special Judge, POCSO, Thoubal in Spl Trial (POCSO) case No.9 of 2021, for the offence under Sec. 10 of the POCSO for aggravated sexual assault and vide order on sentence dtd. 28/9/2022, appellant was directed to undergo R.I. for 6 years along with fine of Rs.10,000.00 in default of a fine with another S.I of 6 months. It is also directed that a fine of Rs.10,000.00 if deposited, the same be released and awarded to the victim as compensation.

(3.) At the outset, Mr.Ajmal Hussain, learned counsel for the appellant submits that even though Cril Appeal No.20 of 2025 is preferred by the appellant against the order of conviction and sentence, he is confining to the quantum of sentence and not questioning the conviction order dtd. 23/9/2022 passed by the learned Special Judge, POCSO in Spl Trial, POCSO Case No.9 of 2021. In the circumstance, matter may be heard only on the question of quantum of quantum of punishment.