VINOD RAI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present appeal under Sec. 415(2) read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') has been filed assailing the judgement of conviction and order on sentence dtd. 26/10/2023 and 23/12/2023, respectively, passed by Mr. Muneesh Garg, learned Additional Sessions Judge-01 (POCSO), Central, Tis Hazari Courts, Delhi, whereby, the appellant has been convicted in Sessions Case No. 28295/2016 arising out of FIR No. 208/2015 under Ss. 4/6/8/10/12 of the Protection of Children from Sexual Offences Act, 2012 (for short, 'POCSO Act') and Ss. 376/376(2)(n)/376(2)(i)/506/354A(ii)(iii)/450 of the Indian Penal Code (for short, 'IPC') registered at Police Station Roop Nagar.

(2.) Vide the impugned judgement of conviction dtd. 26/10/2023, the appellant has been convicted for the offences punishable under Ss. 376(2)(n)(i)/354A/450/506 of the IPC and Ss. 6/12 of the POCSO Act.

(3.) Brief facts relevant for the purpose of the present appeal are as follows: