MD. BABU ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.K. Borah, learned counsel for the appellant. Also heard Mr. B. Sharma, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) This appeal has been preferred by the appellant, Md. Babu Ali @ Imran Ali under Sec. 374 of the Code of Criminal Procedure, 1973 impugning the Judgment and Order dtd. 27/9/2022, passed by learned Special Judge, POCSO, Karbi-Anglong, Diphu in POCSO Case No. 02/2016, whereby the present appellant was convicted under Sec. 4 of the POCSO Act, 2012 and was sentenced to undergo simple imprisonment for 7 years and to pay a fine of Rs.10,000.00 and in default of payment of fine to undergo further simple imprisonment for two months.

(3.) The facts relevant for consideration of the instant appeal, in brief, are as follows:-