KARAN KUMAR Vs. STATE

JUDGEMENT

(1.) The present appeal under Sec. 415 of the Bharatiya Nagrik Suraksha Sanhita, 2023 (for short, 'BNSS') has been filed assailing the judgment of conviction dtd. 4/6/2024 and order on sentence dtd. 3/10/2024 passed by learned ASJ-01 (POCSO) North District, Rohini Courts, Delhi, whereby the Appellant has been convicted in SC No. 597/2017, arising out of FIR No. 613/2017, under Ss. 376 of the Indian Penal Code, 1860 (for short, "IPC") and Sec. 6 Protection of Children from Sexual Offences Act, 2012 (for short, "POCSO Act") registered at Police Station Aman Vihar.

(2.) The appellant by way of the impugned judgment of conviction and order on sentence was convicted for the offences punishable under Sec. 376(2)(f) of the IPC and Sec. 6 of the POCSO Act. The appellant has been sentenced to undergo Rigorous Imprisonment of 10 years alongwith a fine of Rs.1000.00, and in default of payment of fine, to further undergo rigorous imprisonment for 1 month for the offence punishable under Sec. 376(2)(f) of the IPC.

(3.) Brief facts necessary for the disposal of the present appeal are as follows: