UJJAL JYOTI BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Goswami, learned counsel for the petitioner. Also heard Mr. P. S. Lahkar, learned Additional Public Prosecutor, Assam.

(2.) This appeal under Sec. 378 Cr.P.C. is preferred against the judgment and order, dtd. 3/5/2021, passed by the learned Special Judge (POCSO Act), Karbi Anglong at Diphu in POCSO Case No. 14/2019 arising out of G.R. Case No. 310/2019 convicting the Appellant under Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act' for short) and sentencing him to undergo rigorous imprisonment for 7 years and to pay fine of Rs.10,000.00, in default, to suffer simple imprisonment for 90 days as well as simple imprisonment for 3 months under Sec. 323 of the IPC.

(3.) The Appellant's case precisely is that on 10/4/2019, an F.I.R. was lodged before the officer-in-charge of Dokmoka PS alleging that on 16/12/2017 at about 8 p.m., the Appellant took away the informant's minor daughter, put vermillion on her forehead without performing any social ritual and kept her in their house as his wife. Thereafter, the Appellant started torturing her, physically and mentally and finally, on 11/3/2019 at about 6.30 p.m., the Appellant deserted the minor victim at her parental home without informing her parents.