MD. NOOR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Uddin, learned counsel for the appellant; Mr. D. Sarma, learned Additional Public Prosecutor for the State respondent No. 1; and Ms. D. Saikia, learned Amicus Curie for the respondent No. 2.

(2.) In this appeal, under Sec. 374 of the Cr.P.C., the appellant has put to challenge the correctness or otherwise of the judgment and order dtd. 28/6/2022 and 29/6/2022, passed by the learned Special Judge, POCSO, Goalpara, in Special Case No. 13/2019.

(3.) It to be noted here that vide impugned judgment and order, dtd. 28/6/2022 and 29/6/2022, the learned trial court has convicted the appellant under Sec. 6 read with Sec. 18 of the POCSO Act and sentenced him to suffer rigorous imprisonment for 5 years and to pay a fine of Rs.10,000.00 with default stipulation and further convicted him under Sec. 10 of the POCSO Act and sentenced him to suffer rigorous imprisonment for 5 years and to pay a fine of Rs.10,000.00 with default stipulation and also convicted him under Sec. 341 of the IPC and to pay a fine of Rs.500.00 with default stipulation.