GODAK SAPPI Vs. STATE OF A. P.

JUDGEMENT

(1.) This criminal appeal filed under Sec. 374(2) of Cr.P.C, 1973 is directed against the impugned judgment and order dtd. 30/3/2023 passed by the learned Court of Special Judge, (POCSO), Lower Subansiri/Kurung Kumey/Kra Daadi/ Kamle District, Ziro, whereby, the accused/applicant has been sentenced to undergo rigorous imprisonment for 20(twenty) years and to pay a fine of Rs.50,000.00 (Rupees Fifty thousand) only, in default of payment of fine to undergo further simple imprisonment for 1(one) year for the offence under Sec. 17 of POCSO Act, 2012.

(2.) The accused No.1 Godak Tamin was convicted and sentenced to undergo rigorous imprisonment for a term of 20 years and to pay a fine of Rs.50000.00only, in default of payment of fine to undergo further SI for 1 (one) year for offence under Sec. 6 of POCSO Act, 2012. It is informed to this court that the said co-accused Godak Tamin choose not to file any appeal before this Court.

(3.) In view of the aforesaid, this Court required to assess the prosecution case qua the appellant only, who was accused No.2 in POCSO CASE (Z) No.07/2021 arising out of Raga PS Case No.12/2021.