GOPI NISHA MALLAH Vs. STATE

JUDGEMENT

(1.) The present appeal is directed against the judgment dated 24th April, 2018 passed by the learned Additional Sessions Judge-05 (Central), Tis Hazari Courts, Delhi in SC No.28195/2016 arising out of FIR No.15/2014 registered at PS Bara Hindu Rao, Delhi, convicting the Appellant for the offences punishable under Sections 376(2) (i) and (m), 363, and 325 IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012 ("POCSO Act").

(2.) This appeal is also directed against the order on sentence of the same date whereby the Appellant was sentenced as under:

(3.) It must be noted that by an order dated 16th April, 2018, the victim was granted interim compensation of Rs.1 lakh by the District Legal Services Authority ("DLSA"). The trial Court in addition thereto recommended payment of adequate compensation to the victim under the Victim Compensation Scheme in terms of Section 357A Cr PC and referred the matter to the Secretary, DLSA, Central District for necessary action.