PINTU THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the judgment dtd. 26/4/2024 passed in Criminal Appeal No.1686/2023 and Criminal Appeal No.2130/2023 passed by the High Court of Chhattisgarh, the appellants are before this Court. By the said judgment, the appellants were convicted as under:

(3.) Learned counsel for the appellants made a two-fold submission: firstly, he contended that the very conviction of the appellants by the Additional Sessions Judge Fast Track Special Court (POSCO Act) Ramanujganj, District Balrampur in Special Sessions (POCSO) Case No.36/2020 was erroneous.