TAPAN KACHARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr N Hasan, learned counsel for the appellant, Ms S Jahan, learned Additional Public Prosecutor for the respondent No. 1/State and Mr J Das, learned Legal Aid Counsel for the respondent No. 2.

(2.) This appeal is directed against the Judgment and Order dtd. 25/5/2022, passed by the learned Additional Sessions Judge-cum- Special Judge, POCSO, Tinsukia, in connection with POCSO Case No. 65(T)/2018, convicting Sri Tapan Kachari (hereinafter, referred to as the appellant or the accused) under Sec. 6 of the POCSO Act, and sentencing him to undergo Rigorous Imprisonment for 10 years and to pay a fine of Rs.20,000.00, with default stipulation.

(3.) The genesis of the case was that the appellant has been committing rape on the minor victim-'X', who was only 15 years old.