KRISHNA MURTI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This appeal is directed against the judgment dated 21.10.2020, convicting the appellant herein for an offence under Section 363 IPC read with Section 8 of the Protection Of Children From Sexual Offences Act, 2012 (hereinafter referred as 'The POCSO Act). By a separate order dated 20.11.2020, the appellant has been sentenced to undergo Simple Imprisonment for a period of three years and a fine of Rs.2,500/- for offence punishable under Section 363 IPC and in default further imprisonment for a period of three years. The appellant is also sentenced to undergo Simple Imprisonment for a period of three years with a fine of Rs. 2,500, for the offence punishable under Section 8 POCSO Act and in default of payment further imprisonment for a period of three months, both the sentences shall run concurrently.

(2.) FIR No.606/13, dated 01.12.2013 was registered at Police Station Binda Pur for offences under Sections 354, 363 IPC read with Section 8 of the POCSO Act. On investigation charge-sheet under Sections 354, 366A, 506 IPC read with Section 8 of the POCSO Act has been filed on 25.01.2014.

(3.) The brief facts as narrated in the charge-sheet are: