KALU Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) The present appeal has been filed seeking setting aside the judgement dtd. 30/6/2021 and the order of sentence dtd. 26/10/2021 passed by the learned Additional Sessions Judge(FTSC)(POCSO), South District, Saket Courts, New Delhi, whereby the appellant was convicted for the offences punishable under Sec. Sec. 363 of the Indian Penal Code, 1860 (IPC) and Sec. 4 of the Protection Of Children from Sexual Offences Act, 2012 (POCSO).

(2.) The appellant was sentenced to rigorous imprisonment for a period of twelve years for the conviction under Sec. 4 of the POCSO Act and to pay a fine of Rs.15,000.00 and seven years rigorous imprisonment under Sec. 363 of the IPC and to pay a fine of Rs.10000.00.

(3.) The brief facts of the case as set up by the prosecution are as follows: