ALLAUDEEN Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed by appellant-convict challenging the judgment dated 5th May, 2018 and the order on sentence dated 8th May, 2018 passed by Additional Sessions Judge (North-West) - 01, Special Court, POCSO, Rohini District Courts, Delhi in Sessions Case No. 53123/2016 arising out of FIR No. 185/2016 registered with Police Station Ashok Vihar, whereby he had been convicted under Section 6 of Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as POCSO) and Section 506 of the Indian Penal Code (hereinafter referred to as "IPC") and sentenced to life imprisonment with a fine of Rs. 10,000/- for the offence punishable under Section 6 POCSO and two years rigorous imprisonment with fine of Rs. 1,000/- for the offence punishable under Section 506 IPC.

(2.) The case of prosecution, as noted by the Trial Court, is reproduced hereinbelow:-

(3.) The conclusion of the Trial Court is reproduced hereinbelow:-