KARAN @ FATIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present appeals assail the correctness of the judgment and order dtd. 15/11/2018 whereby a Division Bench of the High Court of Madhya Pradesh, Bench at Indore, affirmed the death sentence awarded by the Trial Court and at the same time dismissed the appeal preferred by the appellant against his conviction and sentence awarded by the Trial Court.

(2.) The present appellant was charged for offences under Sec. 363, 376(2)(i) of the Indian Penal Code [In short, "IPC"], Sec. 5(m)/6 of the POCSO Act and Sec. 302 and 201 IPC. The Trial Court vide judgment dtd. 17/5/2018 convicted the appellant for all the offences and awarded the following sentences as against each of the offences:

(3.) The appeal preferred by the appellant was dismissed by the High Court and the death reference forwarded by the Trial Court was affirmed, as already noted above.