ZAHANGIR ALAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Chowdhury, learned counsel for the appellant. Also heard Mrs. A Begum, learned Addl. Public Prosecutor for the State. None represents the respondent No. 2.

(2.) This appeal is directed against the Judgment and Order dtd. 25/2/2025 passed by Sri C. Chaturvedi, Special Judge, Chirang, at Kajolgaon, in Special Pocso Case No. 09/2024 convicting the accused, namely, Md. Zahangir Alam, for the offence under Sec. 6 of the POCSO Act, sentencing to undergo rigorous imprisonment for 20 years and also to pay fine of Rs.50,000.00 and in default of payment, then to suffer further imprisonment for 2 years and accused was further convicted for the offence under Sec. 363 IPC and sentenced to imprisonment for 2 years with fine of Rs.50,000.00 and in default to pay fine, to undergo further imprisonment for six month.

(3.) The informant, who is the mother of the victim, lodged the instant FIR on 27/1/2024 before the OC, Kajalgaon PS, which was registered as FIR number 09, dtd. 27/1/2024 and therein, it was alleged that the accused person, who had represented himself as Ayan @ Jain had trapped the minor daughter of the informant, aged 17 years, on the pretext of love, and enticed her away to some hotel at Barpeta and committed rape upon her, and also made video recording of the aforesaid act, which is circulating in the social media.