ABDULLAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the appellant. Also heard Ms. B. Bhuyan, learned Addl. P.P., Assam appearing for the State.

(2.) This appeal has been filed against the judgment dtd. 23/6/2023, passed by the Court of learned Special Judge, Darrang, Mangaldai in Special (POCSO) Case No.40/2020, by which the appellant has been convicted under Sec. 6 of the POCSO Act and sentenced to undergo rigorous imprisonment for 20(twenty) years with a fine of Rs.5,000.00 (Rupees Five Thousand), in default, to suffer rigorous imprisonment for 6(six) months.

(3.) The brief facts of the case is that an FIR was submitted on 23/6/2020 by the mother of the victim before the O/C, Kharupetia Police Station, stating that the appellant had promised to marry the victim whose date of birth was 10/5/2007 and had raped her, due to which, she became pregnant.