(1.) The appellant herein namely Shekhar Korram has been awarded with death sentence by the learned Additional Sessions Judge (Fast Track Special Court - POCSO), Rajnandgaon in Special Criminal (POCSO) Case No.50/2020 vide judgment dtd. 13/9/2021 after having found him guilty for offence punishable under Ss. 363, 366, 302 of the IPC and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'the POCSO Act') and also under Sec. 201 of the IPC. He has been sentenced to death by hanging under sub- Sec. (5) of Sec. 354 of the CrPC. Conviction and sentences imposed upon the appellant are as follows:-
(2.) The learned Additional Sessions Judge in exercise of power conferred under Sec. 366 of the CrPC after passing the sentence of death submitted the proceedings to this Court for its confirmation and this is how this death reference is before us for consideration along with the appeal preferred by the accused / appellant herein being Cr.A. No.1270/2021.
(3.) The prosecution case as unfolded during the course of trial is as under: -
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