SUNIL SHARMA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present appeal has been filed under Sec. 374 (2) of the Code of Criminal Procedure, 1973 ('CrPC') challenging the judgment on conviction dtd. 18/11/2023 (hereafter 'the impugned judgment') and order on sentence dtd. 11/1/2024 (hereafter 'the impugned order on sentence'), passed by the learned Additional Sessions Judge, Tis Hazari Courts, Delhi, in SC No. 103/2017 (Old SC No. 39/2017) arising out of FIR No.732/2016, registered at Police Station Punjabi Bagh.

(2.) The learned Trial Court by the impugned judgment has convicted the appellant for the offences under Sec. 10 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act'), Ss. 354/354B of the Indian Penal Code, 1860 ('IPC'), Sec. 18 of the POCSO Act read with Sec. 6 of the POCSO Act, Sec. 511 of the IPC read with Sec. 376 of the IPC as well as Sec. 506 of the IPC.

(3.) By the impugned order on sentence, the learned Trial Court sentenced the appellant as under: