MD. SAMED ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Baruah, learned counsel for the appellant and Mr. B. Sarma, learned Addl. Public Prosecutor for the State respondent No. 1. Also heard Ms. P. Das, learned Amicus Curiae for the respondent No. 2.

(2.) In this appeal, under Sec. 374(2) of the Cr.P.C., the appellant, namely, Md. Samed Ali has put to challenge the correctness or otherwise of the judgment and order dtd. 14/3/2023, passed by the learned Special Judge (POCSO), Sonitpur at Tezpur, in Special (POCSO) Case No. 6/2021.

(3.) It is to be noted here that vide impugned judgment and order dtd. 14/3/2023, the learned Court below has convicted the appellant under Sec. 354 IPC, read with Sec. 8 of the POCSO Act and sentenced him to suffer rigorous imprisonment for one year and also to pay a fine of Rs.5,000.00 with default stipulation under Sec. 354 of the IPC and also sentenced him to suffer rigorous imprisonment for five years and to pay a fine of Rs.5,000.00 with default stipulation, under Sec. 8 of the POCSO Act.