HEMANT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred under Section 374 (2) of the Code of Criminal Procedure, 1973 against judgment dated 24.08.2015 passed by Special Judge under Protection of Children from Sexual Offences Act, 2012 (for short "the Act, 2012") and Additional Sessions Judge (F.T.C.), Durg (C.G.) in Special Session Trial No. 02/2014, wherein the said court convicted the appellant in the following manner with further default stipulation:-

(2.) In the present case, prosecutrix is PW-7. As per version of the prosecution, the appellant took the minor prosecutrix on 17.11.2013 at about 12:30 p.m. by inducement and committed rape repeatedly. The matter was reported, the appellant was charge-sheeted and after completion of trial, the trial court convicted as mentioned above.

(3.) Learned counsel for the appellant submits as under:-