SANJAY Vs. STATE (GNCT) OF DELHI

JUDGEMENT

(1.) The present appeal has been filed challenging the judgment on conviction dtd. 27/1/2023 (hereafter 'the impugned judgment') and order on sentence dtd. 11/4/2023 (hereafter 'the impugned order on sentence'), passed by the learned Additional Sessions Judge, Dwarka Courts, New Delhi, in SC No. 440994/16 arising out of FIR No. 175/2014, registered at Police Station Dwarka North.

(2.) The learned Trial Court by the impugned judgment has convicted the appellant for offence under Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 ('POCSO Act').

(3.) By the impugned order on sentence, the learned Trial Court has sentenced the appellant to undergo rigorous imprisonment for ten years for the offence under Sec. 6 of the POCSO Act with a fine of 30,000/- and in default, simple imprisonment for 30 days.