REGENT COMPUTRONICS PVT. LTD.

JAMAL Appellant

V/S

STATE OF NCT OF DELHI Respondents

Referred Judgements :-

STATE OF MAHARASHTRA STREE ATYACHAR VIRODHI PARISHAD MAHARASHTRA STATE VS. CHANDRA PRAKASH KEWAL CHAND JAIN:CHANDRA PRAKASH KEWAL CHAND JAIN POLICE SUB INSPECTOR POLICE STATION SITABULDI NAGPUR TEHSIL AND DISTRICT NAGPUR [REFERRED TO]
STATE OF PUNJAB VS. GURMITSINGH [REFERRED TO]
DATTU RAMRAO SAKHARE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. GIAN CHAND [REFERRED TO]
STATE OF RAJASTHAN VS. OM PRAKASH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SANJAY KUMAR @ SUNNY [REFERRED TO]
SHAM SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE (GOVT OF NCT OF DELHI) VS. PANKAJ CHAUDHARY AND ORS [REFERRED TO]
NIPUN SAXENA VS. UNION OF INDIA [REFERRED TO]
SHATRUGHNA BABAN MESHRAM VS. STATE OF MAHARASHTRA [REFERRED TO]
NAWABUDDIN VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

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

(2.) The present appeal has been filed by the Appellant-Jamal challenging the impugned judgment dtd. 30/10/2023. Vide the said judgment the Appellant has been found guilty of kidnapping and committing aggravated penetrative sexual assault upon the child victim and convicted under Sec. 6 of the POCSO Act Protection of Children from Sexual Offences read with Ss. 376(2)(j) and 363 IPC by the learned Trial Court.

(3.) Vide the order on sentence dtd. 3/1/2024, the Appellant has been sentenced for 'Imprisonment for life which shall mean imprisonment for remainder of his natural life' as per Sec. 376(2)(j) and seven years rigorous imprisonment under Sec. 363 IPC, which shall run concurrently. The operative portion of the order on sentence reads as under:

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JAMAL Vs. STATE OF NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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