RAJENDER Vs. STATE

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) In view of order dated 23.06.2020, the next date of hearing i.e. 19.08.2020 is cancelled. The appeal is taken up for final disposal.

(3.) Appellant impugns judgement on conviction dated 21.11.2019 and order on sentence dated 27.11.2019 whereby appellant has been convicted of an offence under Section 10 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as the POCSO Act for short) and has been sentenced to undergo Rigorous Imprisonment for a period of 5 years and to pay a fine of Rs. 10,000/- and in default of payment of fine to further undergo imprisonment for a period of one month.