SARTAJ KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal under Sec. 379 of the Code of Criminal Procedure, 1973 read with Sec. 2 of the Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 is directed against the judgment and order dtd. 7/12/2017 passed by the High Court of Uttarakhand at Nainital in Government Appeal No.139 of 2016.

(2.) The case of the prosecution as set out in the judgment under appeal was as under:

(3.) The appellant was tried in the Court of Special Sessions Judge, Champawat, in Special Sessions Trial No.07 of 2015 for having committed the offence punishable under Ss. 363, 366-B, 370(4), 506 of the Indian Penal Code, 1860 ("IPC" for short) and Sec. 8 of the POCSO Act,