ROBIN GURUNG Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Aggrieved by the Judgment and Order on Sentence, dated 30-09-2016, of the Learned Special Judge (POCSO Act, 2012), South Sikkim, at Namchi, in Sessions Trial (POCSO) Case No.21 of 2015, State of Sikkim vs. Robin Gurung, the instant Appeal has been preferred.

(2.) Vide the impugned Judgment, the Appellant was convicted of the offences charged with and sentenced as follows;

(3.) The Prosecution case, before the Learned Trial Court was that, P.W.3, uncle of the victim, lodged Exhibit 5, a First Information Report (FIR), before the Jorethang Police Station, South Sikkim, on 30-09-2015, at 2200 hours, informing therein that the victim, P.W.1, had been sexually assaulted by one Robin Gurung, resident of Chisopani, South Sikkim, on 29-08-2015 and the incident was brought to his notice on 30-09-2015, giving rise to Exhibit 5.