S.V. Vs. STATE

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present appeal has been filed under Sec. 415 read with 528 BNSS challenging the judgment dtd. 30/1/2024 and the accompanying order of sentence dtd. 22/3/2024. The case against the Appellant had been registered under Ss. 363/376(2)(i) and (n) of the IPC and Ss. 6 and 12 of the POCSO Act at PS Nihal Vihar. The Appellant is the real father of the survivor, who had allegedly committed penetrative sexual assault, repeatedly upon her.

(3.) On 13/8/2024, the ld. APP had informed the Court that the interim compensation awarded by the Trial Court had yet not been released to the survivor. Considering the facts of the case, the Court had directed that urgent steps be taken to trace the survivor and pay her the compensation. The Court had also directed the concerned District Legal Services Authority to file a status report with regard to the delay in disbursing the compensation to the survivor.