PRADEEP KUMAR Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed for setting aside the judgment of conviction dtd. 28/1/2021 and the order on sentence dtd. 27/8/2021, passed by the learned Additional Sessions Judge (POCSO), South District, Saket Courts, New Delhi.

(2.) Vide judgment of conviction, the appellant was convicted for the offences punishable under Sec. 376(2)(i) of the Indian Penal Code, 1860 (IPC) and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act). Vide order on sentence, the appellant was sentenced to rigorous imprisonment for a period of twenty years for the conviction under Sec. 6 of the POCSO Act and to pay a fine of Rs.15,000.00. No sentence was awarded to the appellant under Sec. 376 of the IPC in view of Sec. 42 of the POCSO Act.

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