RAM PREET Vs. STATE

JUDGEMENT

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

(2.) The present appeal has been filed on behalf of the Appellant-Ram Preet under Sec. 374(2) read with Sec. 383 of the Code of Criminal Procedure (hereinafter, 'Cr.PC.') assailing the impugned judgment of conviction and order on sentence dtd. 2/3/2020 and 6/3/2020 respectively, passed by Sh. Mohd. Farrukh, ASJ-05 Special Judge (POCSO Act) Central District, Tis Hazari Court, New Delhi. The Appellant has been convicted in Sessions Case No. 812/2017 arising out of FIR No. 113/2017 registered at P.S. Gulabi Bagh under Ss. 376 of the Indian Penal Code, 1860 and Ss. 3/4 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter, the 'POCSO' Act)

(3.) Vide the impugned judgment of conviction and order on sentence, the Appellant has been convicted for offences punishable under Sec. 376 (2) (i) of the Indian Penal Code, 1860 and Sec. 6 of the POCSO Act. The Appellant has been sentenced to undergo rigorous imprisonment for life for offence punishable under Sec. 6 of the POCSO Act along with fine of Rs.10,000.00. In default of the fine, the Appellant has been sentenced to undergo simple imprisonment for 3 months.