KARAN TAMANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Rahman, learned counsel for the appellant and Mr. P.S. Lahkar, learned Addl. P.P. for the State respondent.

(2.) This appeal, under Sec. 374(2) of the Cr.P.C. is preferred by the appellant, namely, Shri Karan Tamang, against the judgment and order dtd. 21/1/2023 and 25/1/2023, passed by the learned Special Judge, (POCSO), Biswanath at Biswanath Chariali, in Special (POCSO) Case No. 16/2022.

(3.) It is to be noted here that vide impugned judgment and order dtd. 21/1/2023 and 25/1/2023, the learned court below has convicted the appellant under Sec. 457 IPC read with Sec. 4 of the POCSO Act and sentenced him to suffer rigorous imprisonment for 7 years with fine of Rs.5,000.00 with default stipulation under Sec. 4 of the POCSO Act and also sentenced him to suffer rigorous imprisonment for 1 month with fine of Rs.100.00 with default stipulation, under Sec. 457 IPC.