RANTU DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned Amicus Curiae for the appellant and Mr. B.J. Dutta, learned Additional Public Prosecutor, Assam.

(2.) This a jail appeal preferred by the accused/appellant Rantu Das against the judgment of conviction of the learned Sessions Judge, Golaghat in Special (POCSO) Case No. 08/2014, whereby the accused has been sentenced to undergo rigorous imprisonment for 10(ten) years and to pay fine of Rs.1000/- (rupees one thousand) and in default of payment of fine, simple imprisonment for one month for committing the offence u/s 6 of the Protection of Children from Sexual Offences Act, 2012. Aggrieved by the aforesaid judgment, the accused/appellant has preferred this jail appeal.

(3.) The prosecution case in brief is that an ejahar dated 15.12.2013 was lodged by Sri Lukan Das, the father of the victim girl/prosecutrix stating that about 08(eight) months back, the accused/appellant namely Rantu Das had taken away his minor daughter, who was aged about 14 years and had indulged in a physical relationship with her. It was also stated in the ejahar that the accused/appellant had threatened the victim girl with life and therefore, she had not disclosed the occurrence earlier. It was stated that the incident came to light when the victim girl was medically examined, wherein it was revealed that she was pregnant.