STATE OF CHHATTISGARH Vs. MORDHWAJ @ MOHIT VERMA

JUDGEMENT

(1.) Since the aforesaid two appeals arise out of the same incident, same crime number and were registered at the same police station, they are being clubbed and heard together and are being disposed of by this common order.

(2.) Criminal Appeal No. 1606 of 2015 has been preferred by the appellant/accused against the judgment of conviction and order of sentence dtd. 27/11/2015 passed by the learned Additional Sessions Judge, (F.T.C.) and Special Judge, Protection of Children from Sexual Offences Act, 2012 (POCSO Act), Rajnandgaon, District Rajnandgaon (C.G.), in Special Sessions Case No. 13/2014, whereby the appellant has been convicted and sentenced in the following manner: <IMG>JUDGEMENT_6_LAWS(CHH)8_2026_1.jpg</IMG>

(3.) The judgment of conviction has been challenged by the appellant on the ground that, without there being any clinching and reliable evidence against him, the learned Trial Court has convicted and sentenced him as aforesaid and thereby committed an illegality.