RAMU TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Sharma, learned Amicus Curiae, appearing for the appellant. We have also heard Ms. B. Bhuyan, learned APP, Assam, appearing for the State/ respondent No.1. None has appeared for the informant/respondent no.2.

(2.) The judgement and order dtd. 5/4/2018 passed by the learned Special Judge, Sivasagar, in connection with Special (POCSO) Case No. 18/2016, convicting the sole appellant Sri Ramu Tanti for committing offence under Sec. 6 of the Protection of Children from Sexual Offences (PCOSO) Act, 2012 and sentencing him to undergo rigorous imprisonment for life and also to pay fine of Rs.5000.00 with default stipulation, has been assailed in the instant appeal.

(3.) The prosecution case, in a nutshell, is that the accused/appellant had committed rape on the victim, a 5 years old girl, on 15/5/2016 at around 4 p.m. inside the tea garden belonging to Sri Mohendra Gogoi, causing injury and bleeding in her private parts.