AKTAR MOHAMMED Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) This appeal, under section 374(2) of the Cr.P.C., 1973 is preferred against the judgment and order, dated 10-10-2017, passed by the learned Sessions Judge-cum-Special Judge, Dibrugarh, in Sessions Case No. 51 of 2016, convicting the accused-appellant, under Section 12 of the Protection of Women from Sexual Offence Act, (in short, 'POCSO Act') and sentencing him to undergo rigorous imprisonment for 1 year and to pay a fine of Rs. 500/-, in default, rigorous imprisonment for 2 months. The accused-appellant was also sentenced to suffer rigorous imprisonment for 1 year and to pay a fine of Rs. 500/-, in default, rigorous imprisonment for 2 months, for the offence under Section 354 of the IPC. The sentences were directed to run concurrently.

(2.) I have perused the appeal memo, the impugned judgment and order as well as the record of the learned trial Court including the evidence.

(3.) I have heard Mr. S Chauhan, learned counsel, appearing on behalf of accused-appellant and Mr. BJ Dutta, learned Additional Public Prosecutor, Assam.