NIRANJAN Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed on behalf of appellant-convict challenging the judgment dated 17th July, 2019 and the order on sentence dated 20th July, 2019 passed by the Additional Sessions Judge-01/Special Judge: POCSO Act (North), Rohini Courts, Delhi in Sessions Case No. 58825/2016 arising out of FIR No.1123/2015 registered with Police Station Mahendra Park, whereby the appellant-convict has been convicted under Section 376(2) IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "POCSO Act") and sentenced to undergo rigorous imprisonment for life with fine of Rs.10,000/- under Section 376(2) IPC.

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

(3.) The Trial Court convicted the appellant-convict under Section 6 POCSO Act and Section 376(2) IPC. The conclusion of the Trial Court is reproduced hereinbelow:-