BISHNU DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S.G. Baruah, learned counsel for the appellant. Also heard Mr. B. Sharma, learned Public Prosecutor for the State and Mr. U.K. Das, learned Legal Aid Counsel for the respondent no.2.

(2.) This appeal is directed against the impugned judgment and order dt. 5/8/2024 passed by the learned Special Judge (POCSO), Lakhimpur, North Lakhimpur in Special (POCSO) Case No.22/2017 under Sec. 4 of POCSO Act, 2012 convicting the accused appellant/accused person to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.7,000.00 and in default to undergo simple imprisonment for 5 months and also under Sec. 363 IPC convicting the appellant/accused person to undergo rigorous imprisonment for 2 years and pay a fine of Rs.1000.00 and in default to undergo simple imprisonment for 1 months.

(3.) The facts of the case may be briefly recounted.