AJAY KUMAR SAINI Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed on behalf of appellant-convict challenging the judgment dtd. 22/3/2019 and the order on sentence dtd. 23/4/2019 passed by the Additional Sessions Judge-01, West, Special Court under the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "POCSO Act"), Tis Hazari Courts, Delhi in Sessions Case No. 56451/2016 arising out of FIR No.1134/2014 registered with Police Station Tilak Nagar whereby the appellant-convict has been sentenced to undergo rigorous imprisonment for life with fine of Rs.50,000.00 under Sec. 6 of POCSO Act as well as rigorous imprisonment of three years with a fine of Rs.5,000.00 under Sec. 506 IPC.

(2.) The facts of the presence case, as noted by the Trial Court, are reproduced hereinbelow:-

(3.) The Trial Court convicted the appellant-convict under Sec. 6 POCSO Act and Sec. 506 IPC. The conclusion of the Trial Court is reproduced hereinbelow:-