REGENT COMPUTRONICS PVT. LTD.

Sudarshan Mishra Appellant

V/S

STATE Respondents

Referred Judgements :-

ATENDER YADAV V. STATE GOVT. OF NCT OF DELHI [REFERRED TO]
RANJEET KUMAR RAM V. STATE OF BIHAR [REFERRED TO]
MAHINDER AND ANOTHER V. STATE (NCT OF DELHI) [REFERRED TO]
STATE OF MAHARASHTRA STREE ATYACHAR VIRODHI PARISHAD MAHARASHTRA STATE VS. CHANDRA PRAKASH KEWAL CHAND JAIN:CHANDRA PRAKASH KEWAL CHAND JAIN POLICE SUB INSPECTOR POLICE STATION SITABULDI NAGPUR TEHSIL AND DISTRICT NAGPUR [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
DATTU RAMRAO SAKHARE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. GIAN CHAND [REFERRED TO]
VIJAY ALIAS CHINEE VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF M P VS. RAMESH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SANJAY KUMAR @ SUNNY [REFERRED TO]

JUDGEMENT

(1.) By way of the present appeal, the appellant has assailed the judgment of conviction dated 23.03.2015 and order on sentence dated 25.03.2015 by which the appellant has been convicted and sentenced in FIR No. 521/2013 registered under Sections 376(2)(f)/506/511 IPC and 6/18/8 of POCSO Act, P.S. Mangol Puri, Delhi.

(2.) The appellant was sentenced as under:-

(3.) The brief facts as noted by the trial court are as under:-

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SUDARSHAN MISHRA Vs. STATE

Referred Judgements :-

JUDGEMENT

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