PRANJIT BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the appellant and Mr. B. Sarma, and Mr. P.S. Lahkar, learned Addl. P.P.(s) for the State respondent.

(2.) This appeal is directed against the judgment and order dtd. 5/2/2020, passed by the learned Special Judge, Bijni in Special [P] Case No. 45[B]/2019. It is to be noted here that vide impugned judgment and order, the learned court below has convicted the appellant under Sec. 6 of the POCSO Act and sentenced him to suffer rigorous imprisonment for 10 years and to pay a fine of Rs.10,000.00 with default stipulation.

(3.) The factual background leading to filing of the present appeal is briefly stated as under :-