SANJU GHARAI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) By way of the present appeal, the appellant has challenged his conviction recorded by the trial court vide judgment dated 10.12.2018 in FIR No. 82/2018 registered under Sections 376/506 IPC and Section 6 of the POCSO Act at P.S. Sector-23, Dwarka whereby the appellant was convicted for the offence punishable under Section 6 read with Section 5(m) of the POCSO Act.

(2.) Subsequently, vide order dated 14.12.2018, the appellant was sentenced to undergo rigorous imprisonment for a period of twelve years along with payment of fine of Rs.10,000/- for the commission of offence punishable under Section 6 read with Section 5(m) of the POCSO Act and in default of payment of fine, to further undergo simple imprisonment for a period of two months. The trial court also awarded compensation to the tune of Rs. 5,00,000/- to the child victim under Section 357A Cr.P.C.

(3.) Briefly, the trial court noted the following facts in the impugned judgment: -