MANOHAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has filed this appeal, challenging his conviction under Sec. 5/6 of the Protection of Children From Sexual Offences Act, 2012 (hereinafter referred to as "POCSO Act") and sentence for life imprisonment and fine of Rs.25,000.00 (in default of payment of fine, three months rigorous imprisonment) by learned Special Judge, Prevention of Children from Sexual Offences Act Cases, Ajmer (hereinafter referred to as "the trial Court") vide judgment/order dt. 29/1/2016 in FIR No. 543 registered at Police Station Beawar, District Ajmer on 12/9/2013 under Sec. 376 (2) of Indian Penal Code, 1860 and Ss. 3, 4 & 6 of POCSO Act.

(2.) Learned counsel for the appellant has submitted that the appellant has been falsely involved in this case. Prosecution had failed to prove its case.

(3.) Learned State counsel has opposed the appeal and has submitted that the prosecution had been successful in proving its case.