- (1.)This appeal is directed against the judgment and order of conviction dtd. 15/5/2020, passed by learned Special Judge (POCSO), Khowai, Tripura, in Case No. Special (POCSO) 07 of 2018 whereby and where under the appellant has been found guilty for committing offence punishable under Sec. 8 of the POCSO Act and sentenced him to suffer Rigorous Imprisonment for 3(three) years for the said offence and also found guilty under Sec. 448 of IPC and sentenced to suffer Rigorous Imprisonment for 1(one) year for the said offence.
(2.)The facts of the case as projected by the Ld. trial Judge, are as under:
"One Smt. Kiranmala Debbarma (mother of the victim) lodged this complaint against one Sanju Tanti, S/o Lt. Sankar Tanti of Ramjadu Para (Shepai hour), under Khowai PS, Khowai Tripura stating inter-alia that on 30/12/2017 at about 1800 hours the accused entered into the dwelling house of the complainant and molested the minor daughter of the complainant namely "X" (real name withheld) and tried to rape on her. On hearing the hue and cry of the victim the complainant appeared there and, thereafter, the accused fled away from there... "

(3.)After registration of the case, the allegations levelled in the complaint had been investigated. During the course of investigation, the investigating officer recorded the statements of the victim as well as other witnesses. Being satisfied with the complicity of the accused relating to the offence, he submitted charge-sheet against the accused.
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