RAVINDER Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed under Sec. 374(2) Cr.P.C. on behalf of the appellant against the judgment on conviction and order on sentence dtd. 30/09/2020 and 12/10/2020 respectively passed by the learned Additional Sessions Judge-01 (POCSO), South-West District, Dwarka Courts, New Delhi in SC No. 440884/16 arising out of FIR No. 573/2014 registered under Ss. 354/509 IPC and Sec. 8 of the POCSO Act at Police Station Dwarka North, Delhi.

(2.) Vide the impugned judgment dtd. 30/09/2020, the appellant was convicted for the offence punishable under Sec. 12 of the POCSO Act and vide the order on sentence dtd. 12/10/2020, he was sentenced to undergo SI for a period of three years, alongwith payment of fine of Rs.5,000.00 , in default whereof, to further undergo SI for a period of three months. The benefit of Sec. 428 Cr.P.C. was extended to the appellant.

(3.) The brief facts of the case, as noted by the Sessions Court, are as under :-