CHATTU LAL Vs. STATE

JUDGEMENT

(1.) The appellant Chattu Lal vide this present appeal under Section 374(2) of the Cr.P.C., 1973 assails the impugned judgment of conviction and order on sentence dated 12.07.2016 and 26.07.2016 respectively by the Court of the Learned ASJ-01, Rohini Courts, Delhi in SC No.57962/16 in relation to FIR No.226/13, PS Bhalswa Dairy, whereby the appellant herein was convicted for the offence punishable under Section 6 of the POCSO Act, 2012 and under Section 376(2)(i)(l) of the Indian Penal Code, 1850 and who vide order on sentence dated 26.07.2016 was sentenced to Rigorous Imprisonment for a period of 15 years and a fine of Rs.5,000/- under Section 6 of the POCSO Act, 2012 and in default of payment of the fine to undergo 30 days of Simple Imprisonment. It was further ordered that in view of the sentence awarded to the convict (i.e. appellant herein) under Section 6 of the POCSO Act, 2012, no separate sentence was being awarded under Section 376(2)(i)(l) of the Indian Penal Code, 1860 to the convict with the benefit of Section 428 of the Cr.P.C., 1973 having already been granted.

(2.) Vide the said impugned order on sentence, a sum of Rs.3 lakhs was awarded as compensation to the victim qua which the learned Secretary, D.L.S.A, North District was directed to ensure that the amount was given to the parents of the victim within a month of the said order so that it was disbursed in a manner for the welfare and rehabilitation of the victim.

(3.) Notice of the appeal was issued to the State.