RAJU YADAV Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) These are appeals seeking setting aside of the judgement dtd. 31/1/2020 and order on sentence dtd. 27/6/2020 passed by the learned Special Judge (POCSO ACT)/ ASJ-01, (West), Tis Hazari Courts, Delhi, in case S.C. No. 55924/2016, FIR No. 224/2013, u/s 376/342/506/120B/109 IPC and Sec. 4/6 of Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'POCSO Act'), registered at P.S. Punjabi Bagh, Delhi.

(2.) The appellants in CRL.A. 570/2020 and CRL.A. 206/2022 are Mr. Raju Yadav (hereinafter referred to as 'appellant No.1') and Ms. Lakhi Vishwas (hereinafter referred to as 'appellant No.2') respectively.

(3.) Vide judgement dtd. 31/1/2020, the appellant No.1 was found guilty of aggravated penetrative sexual assault u/s 6 of POCSO Act and appellant No.2 for abetting and aiding the offence of aggravated penetrative sexual assault by appellant No.1 u/s 16 of POCSO Act. Vide order on sentence dtd. 27/6/2020, the appellant No.1 and appellant No.2 were sentenced to undergo rigorous imprisonment for 10 years along with fine of Rs.10,000.00 and in default of payment of fine, a further period of 1 month simple imprisonment each.