VINOD SOREN Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 30 th November 2017 passed by the learned Additional Sessions Judge-1/Special Judge (POCSO) in Sessions Case No.236/2016 arising out of FIR No.173/2014 registered at Police Station („PS') Madhu Vihar convicting the Appellant for the offences punishable under Sections 363, 342, 377 Indian Penal Code (IPC) and Section 6 of the Prevention of Children from Sexual Offences Act, 2012 („POCSO'). The appeal is also directed against the order on sentence dated 7th December 2017 whereby the trial Court sentenced the Appellant as under:-

(2.) Additionally, the trial Court directed that compensation of Rs.7,50,000/- should be paid to the victim who is a three and a half year old male child in terms of Section 357(A) of Criminal Procedure Code (CrPC)

(3.) Amit Kumar (PW-1), the father of the child was working as the driver of a private vehicle. He stated that on 11th February 2014 at around 2pm, he was having lunch at his house. The victim was playing outside the house. When his son did not return even after half an hour, PW-1 asked his wife to search for him. Later, he too joined in the search as did his relatives and neighbours. Thereafter they went to PS Madhu Vihar to lodge the missing report (Ex.PW1/A).