RAJ KISHORE Vs. STATE

JUDGEMENT

(1.) This is an appeal seeking to challenge the judgment dtd. 8/1/2016 and order of sentence dtd. 11/1/2016 passed by the learned ASJ-01, Rohini District Courts, New Delhi in SC No. 58/2014 pertaining to FIR No. 372/2013 registered at PS Khanjawala under Ss. 363 of the Indian Penal Code ("IPC").

(2.) Vide the impugned judgement, the appellant was acquitted under Ss. 363 and 366 of IPC and was convicted under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ("POCSO Act").

(3.) Vide the impugned order of sentence, the appellant was sentenced with rigorous imprisonment of 10 years with a fine of Rs.10,000.00 under Sec. 6 of POCSO Act.