NIRANJAN TIWARI Vs. STATE

JUDGEMENT

(1.) The present appeal under Sec. 374(2) of the Code of Criminal Procedure, 1973 'CrPC' is directed against the judgment and order of sentence dtd. 25/8/2022 and 19/10/2022 respectively, passed by the Additional Sessions Judge in the case titled 'State v. Niranjan Tiwari', in pursuance of FIR No. 1138/2015 dtd. 13/8/2015 registered at P.S. Binda Pur, for the offence under Ss. 10 and 9(m) of the Protection of Children from Sexual Offences Act, 2012. 'POCSO Act"

(2.) The factual matrix leading to the filing of the present appeal is as follows:

(3.) Aggrieved by the foregoing, the Appellant has approached this Court, seeking set aside of the impugned judgement as well order on sentence. In this background, Counsel for the Appellant makes the following submissions: