(1.) Present appeal arise out of judgment dated 27.07.2018 and order of sentence dated 30.07.2018 passed by the Learned Additional Sessions Judge-01, Special Court (POCSO), South District, Saket Courts in Sessions Case No. 6913/2016, in FIR No. 528/2012, registered under Sections 376/506 of the Indian Penal Code (hereinafter referred to as 'IPC') read with Sections 4/5(l)(m)(n)/6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO') at Police Station Sangam Vihar, whereby the learned Sessions Judge found the appellant-accused guilty and sentenced him as follows:
(2.) The facts, as elaborated by the trial court are extracted in extenso, as follows: -:
(3.) In order to the guilt of the accused, the prosecution examined 9 witnesses in all. The incriminating evidence and circumstances were put to the accused before recording his statement under Section 313 Cr.P.C., wherein he claimed to have been falsely implicated and chose not to lead any evidence in his defence.
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