GAUTAM Vs. STATE

JUDGEMENT

(1.) Crl.M.A. No. 20105/2017 (Delay)

(2.) By the impugned judgment dated 13th September, 2017 Gautam has been convicted for offences punishable under Section 376 IPC and Section 6 of the Protection of Children from Sexual Offences (POCSO) Act and vide the order dated 16th September, 2017 awarded sentence of rigorous imprisonment for a period of 12 years and to pay a fine of Rs. 20, 000/- in default whereof to undergo further imprisonment for a period of three months under Section 6 of the POCSO Act.

(3.) Investigation in the matter was instituted on receipt of DD No. 48A at PS Sultanpuri. On reaching the spot the mother of the minor girl aged 7 years that is the child victim disclosed that the appellant had committed penetrative sexual assault on the child.