SHYAM SINGH Vs. STATE

JUDGEMENT

(1.) This is an appeal seeking to challenge the impugned judgment dtd. 13/12/2019 and order of sentence dtd. 17/12/2019 passed by the learned Court of ASJ-01, Patiala House Courts, Delhi in S.C. No. 8762/2016 arising out of F.I.R. No. 878/2014 registered at P.S. Vasant Vihar under Sec. 363 of the Indian Penal Code, 1860 ('IPC').

(2.) Vide the impugned judgement, the appellant was acquitted under Sec. 366 of IPC and was convicted under Sec. 376 of IPC and Sec. 4 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 for 07 years with the fine of Rs.15,000.00 under Sec. 4 of POCSO Act.