PAPPU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of the present criminal appeal the appellant intends to challenge the judgment of conviction and the order of sentence dated 04.03.2014 passed by Additional Sessions Judge, (FTC) Kabir-dham, in Sessions Trial No. 17/2014.

(2.) By the said judgment the Court below has found the appellant to be guilty of having committed the offence punishable u/S. 354, 341 of IPC and sentenced to undergo rigorous imprisonment for one year with fine of Rs. 1000/- for the offence u/S. 354 of IPC and imposed fine of Rs. 500/- for the offence u/S. 341 of IPC with necessary default stipulations.

(3.) Facts leading to the instant criminal appeal is that the appellant was arrested on 13.01.14 in crime number 6/14 at Police Station, Pandariya District, Kabirdham, wherein the Police has registered the case for the offence punishable u/Ss. 341, 506, 354 and section 8 of Protection of Children from Sexual Offences Act, 2012.