BOSABOINA ASHOK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved by the Judgment dtd. 5/2/2020 passed by the learned I Additional Metropolitan Sessions Judge-cum-Special Judge for trial of Cases under Protection of Children from Sexual Offences Act, Hyderabad in S.C.P.C.S.No.30 of 2019, the present Criminal Appeal is filed.

(2.) Heard Sri Apurva M Gokhale, learned counsel appearing on behalf of the appellant as well as Smt. Shalini Sakena, learned Assistant Public Prosecutor appearing on behalf of the respondent.

(3.) The trial Court convicted and sentenced the appellant/accused for the offence punishable under Ss. 354- A and 506 of the Indian Penal Code, 1860 (for short 'the IPC') and Sec. 9(m) read with Sec. 10 of the Protection of Children from Sexual Offences Act, 2012 (for short 'the POCSO Act') and he was imposed seven years rigorous imprisonment and to pay fine of Rs.1,000.00 and in default of payment of fine amount, he has to undergo simple imprisonment for a period of three (3) months for the offence punishable under Sec. 506 of IPC.