SUMON BHUMIZ Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. Purnima Baruah Bordoloi, learned Amicus Curiae, appearing for the appellant. We have also heard Mr. M. Phukan, learned APP, Assam, appearing for the State/ respondent No.1. None has appeared for the informant.

(2.) This appeal from jail, is directed against the judgement and order dated 20/09/2018 passed by the learned Special Judge, Hailakandi in Special (POCSO) Case No. 11/2017 whereby, the sole appellant had been convicted under section 6 of the POCSO Act, 1012 and sentenced to undergo rigorous imprisonment for 14 (fourteen) years and also to pay fine of Rs. 5,000/-, in default, to undergo rigorous imprisonment for further 2(two) months.

(3.) This is yet another shocking instance of sexual harassment of a minor girl wherein a complaint has been made by the mother of the victim that the father of the child had committed rape on his minor daughter.