SHIV PRASHAD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present appeal has been instituted against the impugned judgment dtd. 9/11/2022 and order on sentence dtd. 13/3/2023 passed by ASJ, FTSC (POCSO) District North, Rohini, New Delhi in SC No. 58889/2016 arising out of FIR No. 868/2015 under Ss. 323/376/506 IPC and Sec. 6 of POCSO Act registered at PS. S.P. Badli, Delhi.

(2.) The applicant was convicted for offences under Sec. 6 of the POCSO Act and Ss. 376/323 IPC and directed to undergo Rigorous Imprisonment (R.I.) for a period of ten years and to pay a fine of Rs.3,000.00, and in case of default of payment of fine, to undergo Simple Imprisonment (S.I.) for a period of five days, for offence under Sec. 6 of the POCSO Act. The applicant was also directed to undergo R.I. for a period of two months for offence under Sec. 323 of the IPC. Both the sentences were directed to run concurrently.

(3.) The sentence of the appellant was suspended by this Court on 28/5/2025.