ARINDAM LODH,J. - (1.)This appeal arises from the Judgment and order of conviction and sentence dtd. 30/11/2019 passed by the learned Special Judge (POCSO), North Tripura, Dharmanagar in case No. Special (POCSO) 11 of 2019 convicting the appellant for commission of offence punishable under Sec. 354(A)(1)(i) of the Indian Penal Code and under Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 and sentencing him to suffer rigorous imprisonment for 3(three) years for the offence punishable under Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 and to pay a fine of Rs.10,000.00 in default to suffer further rigorous imprisonment for 3(three) months
(2.)Heard Mr. H Debnath, learned senior counsel, assisted by Mr. P. Roy, learned counsel appearing on behalf of the appellant. Also heard Mr. S. Ghosh, learned Addl. P.P. appearing on behalf of the State-respondent.
(3.)The facts of the case as projected in the complaint are that a girl of the age of 4 12 years old was sexually harassed by her grandfather. According to the complainant who happens to be the mother of the victim child that on 22/10/2018, at about 11.30 am she went to the house of their neighbour, Rabindra Pal and after-a-while she came from there and she informed her mother that she was feeling burning sensations on her private part. On being asked, the victim girl (PW-2) narrated the entire incident how she was sexually harassed by the convict-appellant. PW-1, the complainant had lodged the complaint which was treated to be in the FIR. Investigation was carried on. Thereafter, charge sheet had been submitted against the accused-appellant.
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