AALAM KHAN Vs. STATE

JUDGEMENT

(1.) This appeal has come up for hearing pursuant to the directions issued for expediting hearing in appeals filed by persons in custody (with sentence more than seven years and upto ten years).

(2.) Pursuant to the production warrants issued against the appellant, he has been produced from J/C. He is represented by Mr.Azhar Qayum, Advocate.

(3.) The present appeal has been preferred by the appellant challenging his conviction for committing the offence punishable under Section 6 of POCSO Act and sentence awarded to him to undergo RI for ten years with fine of Rs. 1000/ - and in default, to undergo SI for three months.