SUNIL KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present appeal has been preferred under Section 374(2) read with Section 383 Cr.P.C. on behalf of the appellant against the judgment dated 27.07.2020 and the order on sentence dated 10.09.2020 passed by the learned ASJ (West), POCSO (Central), Tis Hazari Court, Delhi in Sessions Case No. 258/2013 in respect of FIR No. 353/2013 registered under Sections 377/376 IPC and Sections 6/9 of the POCSO Act at P.S. Punjabi Bagh, Delhi whereby the appellant has been convicted for the offence punishable under Section 6 of the POCSO Act. Further, vide order on sentence dated 10.09.2020, the appellant has been sentenced to undergo RI for a period of 10 years along with payment of fine of Rs.5,000/-, in default whereof to further undergo SI for a period of 15 days

(2.) The brief facts, as noted by the Trial Court, are as follows:

(3.) After completing the investigation, the charge sheet was filed and the charges were framed under Section 6 of the POCSO Act vide order dated 25.11.2013.