SALMAN Vs. STATE GOVT OF NCT DELHI

JUDGEMENT

(1.) The appellant vide the present appeal assails the impugned judgment dated 25.11.2019 of the learned ASJ-06, Special Court, POCSO, Rohini in relation to FIR No.269/14, PS Bawana whereby the appellant was convicted qua offences punishable under Section 325 of the IPC and under Section 6 r/w Section 5(m) of the POCSO Act, 2012 and was sentenced vide the impugned order on sentence dated 30.11.2019 to undergo RI for a period of 10 years, to pay a fine of Rs.10,000/- and in default of the payment of the said fine, to further undergo SI for 6 months qua the offence punishable under Section 6 r/w Section 5(m) of the POCSO Act, 2012 and to undergo RI for a period of 3 years, to pay a fine of Rs.5,000/- and in default of the payment of the said fine, to further undergo SI for a period of 3 months qua the offence punishable under Section 325 of the IPC with the sentences having been directed to run consecutively with the benefit of Section 428 of the Cr.P.C., 1973 having been given to the appellant.

(2.) Notice of the appeal was issued to the State. The Trial Court Record was requisitioned and has been received and perused.

(3.) The appellant was also produced through Video Conferencing by the Superintendent Jail, Delhi at the time of the hearing of the appeal.