SONU SURENDER Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present appeal under Sec. 374 (2) of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been filed assailing the judgment of conviction and order on sentence dtd. 2/2/2017 and 3/2/2017 respectively, passed by the learned Special Court (POCSO Act)/ASJ-01, North East, Karkardooma Courts New Delhi, in SC No. 44917/2015 whereby the appellant has been convicted for the commission of the offences punishable under Ss. 376 (2) (i) and 376 (2) (n), 506(II) of the Indian Penal Code, 1860 ('IPC') and Sec. 6 of the Prevention of Children from Sexual Offences Act, 2012 ('POCSO Act') in case FIR No. 581/2014 registered at P.S. New Usmanpur.

(2.) On being convicted for the commission of the said offences the learned Trial Court had sentenced the appellant to undergo rigorous imprisonment for 10 years for the offence punishable under Ss. 376 (2) (i) and 376 (2) (n) of the IPC alongwith a fine of 2,000/- and in default of payment of fine, further simple imprisonment for 1 month.

(3.) The brief facts necessary for the disposal of the present appeal have been set out as follows: