(1.) The appellant has been convicted and sentenced under Ss. 363, 366-A and 376 of Indian Penal Code (hereinafter referred to as IPC) and Sec. 6 of the Protection of Children from Sexual Offences Act (hereinafter referred to as POCSO Act) and aggrieved thereby has filed the instant appeal.
(2.) The case of the prosecution in brief is that one Smt. Shakuntla Devi filed a complaint with SHO, Police Station, Bhoranj, alleging therein that her eldest daughter (the victim) was residing in her parental house in District Hamirpur with her mother and studying in 10+2 in School at Bharari. On 27/5/2017 when she was at her home, in the evening she received a telephonic call from her daughter from mobile No.70187-77352 from one boy on her mobile number 98827-23411 and that she does not want to study in the school where she was studying and that she does not want reside with her maternal grandmother and wants to come back to reside in village at Kalbog (Kotkhai).
(3.) It is further averred that on 28/7/2017 the complainant had visited her mother at Hamirpur and thereafter contacted mobile No. 70187-77352 from mobile on which the recipient of the call disclosed his name as Panku and said that he acquainted with her daughter and had been making telephonic calls to her for the last 3-4 months.