ARINDAM LODH,J. - (1.)Heard Mr. P Majumdar, learned amicus curiae appearing on behalf of the appellant, who has been engaged by this Court, as the engaged counsel of the appellant was not in attendance in the hearing on consecutive occasions. Also heard Mr. B Choudhury, learned PP appearing for the State.
(2.)This is an appeal by the convict, hereinafter referred to as the appellant only, under Section 374(2) of the Code of Criminal Procedure from the judgment dated 29.05.2014 delivered in case No. Special 01 of 2014 by the Special Judge, South Tripura, Udaipur, as he then was. By the said judgment, the appellant has been convicted under Section 341/376(2)(i) of the IPC and also under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (in short, POCSO Act).
(3.)Pursuant to the said conviction, the appellant has been sentenced to suffer RI for 12 years and to pay a fine of Rs.10,000/- (Rupees ten thousand) with default stipulation for commission of offence punishable under Section 6 of the POCSO Act. The appellant has been further sentenced to pay a fine of Rs.5,000/- (Rupees five thousand) with default stipulation for commission of offence punishable under Section 341 of the IPC.
;