RAM KHILAWAN Vs. STATE

JUDGEMENT

(1.) In this appeal, challenge is to appellant's conviction under section 9 of The Protection of Children from Sexual Offences Act, 2012 and order of 28th November, 2014 vide which appellant has been awarded minimum sentence of rigorous imprisonment for five years with fine of Rs. 5,000/- and in default of payment of fine, appellant has been directed to undergo sentence of simple imprisonment for four months.

(2.) The facts as noted in the impugned judgment are as under:-

(3.) Out of deposition of ten witnesses recorded by the trial court, the material evidence is of prosecutrix (PW-8) and that of her father (PW-3) and also of public witness (PW-9). Apart from this, the remaining evidence pertains to school record of prosecutrix and regarding the steps taken during the investigation of this case. W/ASI Krishna (PW-10) is the Investigating Officer of this case. The stand of appellant-accused before the trial court was of denial, which has been discarded by trial court while convicting and sentencing him as noted here-in-above.