SIRAJUL ANSARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal appeal from jail is preferred against a Judgment and Order dtd. 17/5/2025 passed by the Court of learned Additional Sessions Judge - cum - Special Judge [POCSO], Sivasagar in Special [POCSO] Case no. 12/2024 ['the Trial Court', for short], which arose out of Amguri Police Station Case no. 25/2023. By the Judgment and Order dtd. 17/5/2025, the accused-appellant has been convicted for the offences under Sec. 366 and Sec. 376 of the Indian Penal Code [IPC] and Sec. 6 of the Protection of Children from Sexual Offences [POCSO] Act, 2012. In view of Sec. 42 of the POCSO Act, the accused-appellant has been sentenced under Sec. 6 of the POCSO Act to undergo rigorous imprisonment for 20 [twenty] years and to pay a fine of Rs.10,000.00, in default of payment of fine, to undergo further rigorous imprisonment for a period of six months. For the offence under Sec. 366 IPC, the accused-appellant has been sentenced to undergo rigorous imprisonment for 2 [two] years and to pay a fine of Rs.2,000.00, with default stipulations. The sentences are ordered to run consecutively.

(2.) We have gone through the contents of the memorandum of appeal.

(3.) The criminal appeal is admitted for hearing.