NIM TSHERING LEPCHA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The Appellant having been found guilty of the offence under Sec. 3, punishable under Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter "POCSO Act") and under Sec. 341 and Sec. 506 Part II of the Indian Penal Code, 1860 (for short "IPC") by the Court of the learned Special Judge, POCSO, North Sikkim at Mangan, in S.T. (POCSO) Case No. 01 of 2014, vide the impugned Judgment dated 20.11.2014, was convicted and sentenced as follows;

(2.) Simple Imprisonment for one month under Sec. 341 of the Penal Code and

(3.) Seven years rigorous imprisonment and a fine of Rs.2000.00 (Rupees two thousand) only, under Sec. 506 Part II of the IPC, also with a default stipulation.