KISHAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present appeal is maintained by the appellant/accused/convict (hereinafter referred to as "the accused") , laying challenge to judgment dated 04.08.2015, passed by learned Special Judge, Mandi, District Mandi, H.P., in Sessions Trial No. 39 of 2013, whereby the accused was convicted for the commission of offence punishable under Section 5(m) of The Protection of Children from Sexual Offences (POCSO) Act, 2012, read with Section 376(2) (i) of Indian Penal Code, 1860 (IPC) .

(2.) The background facts which gave rise to the prosecution of the accused can tersely be portrayed as under:

(3.) The prosecution, in order to prove its case, examined as many as twenty witnesses. Statement of the accused was recorded under Section 313 Cr.P.C., wherein he pleaded not guilty. The accused did not lead any evidence in his defence.