DEEPANKAR TIKEDAR Vs. STATE OF CHHATISGARH

JUDGEMENT

(1.) Leave granted.

(2.) In the present appeal, the judgment of the High Court[High Court of Chhattisgarh at Bilaspur] in CRA No. 1916 of 2023 dtd. 25/9/2024, has been impugned, whereby conviction of the appellant under Sec. 376(3) of the Indian Penal Code, 1872[Hereinafter, "IPC"] and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012[Hereinafter, "POCSO Act"] was upheld. Sentence of life imprisonment until natural death, as awarded by the Trial Court, was also upheld.

(3.) The brief facts of the case are that FIR No. 08/2022 dated