MANTU KUMAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Garodia, learned counsel for the appellant and Mr. B. Sarma, learned Additional Public Prosecutor for the respondent State of Assam.

(2.) In this appeal, under Sec. 374(2) of the C.P.C., the appellant namely, Mantu Kumar, has challenged the correctness or otherwise of the judgment and order dtd. 1/7/2022, passed by the learned Additional Sessions Judge cum Special Judge (POCSO), Amingaon, Kamrup, in Special (P) Case No. 48/2019.

(3.) It is to be noted here that vide impugned judgment and order dtd. 1/7/2022, the learned Additional Sessions Judge cum Special Judge (POCSO), Amingaon, Kamrup, in Special (P) Case No. 48/2019, has convicted the appellant under Sec. 8 of the POCSO Act and sentenced him to suffer rigorous imprisonment for 5 years with a fine of Rs.30,000.00 with default stipulation.