NAKUL KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Y. S. Mannan, learned counsel appearing for the appellant. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor appearing for the State of Assam as well as Mr. P. K. Munir, learned counsel appearing for the informant/respondent No. 2.

(2.) This appeal, under Sec. 374(2) of the Code of Criminal Procedure, 1973, has been preferred by the appellant, Nakul Kalita, impugning the judgment and order dtd. 16/12/2020 passed in the Special Sessions (POCSO) Case No. 51/2018, by the learned Special Judge, Kamrup, Amingaon, whereby the appellant was convicted under Sec. 6 of the POCSO Act, 2012 and was sentenced to undergo rigorous imprisonment for 12 years and to pay fine of Rs.10,000.00 (Rupees Ten Thousand) only and in default of payment of fine to undergo further simple imprisonment for 6 months.

(3.) The facts relevant for consideration of this appeal, in brief, are as follows.