RAJKISHOR MALI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. D. K. Gupta, learned counsel for the appellant. Also heard Ms. T. Jini, learned Additional Public Prosecutor, appearing for the respondent No. 1 and Ms. O. Perme, learned Legal Aid Counsel, representing the respondent No. 2/informant.

(2.) The present appeal has been instituted by the appellant, assailing the judgment and order, dtd. 1/8/2024, passed by the learned Special Judge (POCSO), Khonsa Sessions Division, Tirap District in Khonsa/SC (POCSO) Case No. 06/2023, convicting the appellant under Sec. 354A IPC and Sec. 10 of The Protection of Children from Sexual Offences Act, 2012 (in short, The POCSO Act) and sentencing him to 5 (five) years imprisonment, under Sec. 10 of The POCSO Act with a fine of Rs.10,000.00 (Rupees Ten Thousand) in default, to suffer further detention for a period of 6 (six) months.

(3.) Facts of the case in brief requisite for the purpose of adjudication of the present appeal is noticed as under.