ANANDA KARMAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Criminal Appeal (Jail) has been registered on receipt of an appeal petition from the appellant, namely, Ananda Karmakar, who has been detained in the District Jail, Tinsukia, through the Superintendent District Jail, Tinsukia, impugning the judgment dtd. 12/11/2021, passed by the Court of learned Special Judge, Tinsukia, in POCSO Case No. 12(T)/2019 whereby the present appellant has been convicted under Sec. 6 of the POCSO Act, 2012 and sentenced to undergo rigorous imprisonment for 20(twenty) years with a fine of Rs.2000.00 and in default of payment of fine to undergo simple imprisonment for 6(six) months.

(2.) The facts relevant for adjudication for this jail appeal, in brief, are as follows:-

(3.) Before considering the submissions made by learned counsel for both sides, let us go through the relevant evidence, which is available on record.