RINKU @ RAM PRASAD Vs. STATE

JUDGEMENT

(1.) The appellant namely Rinku @ Ram Prasad, vide the present appeal assails the impugned judgment dated 22.03.2019 and the impugned order on sentence dated 23.03.2019 of the learned ASJ-01, North West, Rohini, Delhi (Special Court POCSO) in Sessions Case no.44/2017 vide which the appellant herein was convicted for the offence punishable under Section 366 of the Indian Penal Code, 1860 and Section 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as POCSO Act, 2012) and was sentenced to undergo Rigorous Imprisonment for a period of seven years along with a fine of Rs.5,000/- and in default of the payment of fine, to further undergo Simple Imprisonment for a period of three years for the offence punishable under Section 366 of the Indian Penal Code, 1860 and was sentenced to undergo Rigorous Imprisonment for a period of 10 years along with a fine of Rs.10,000/- and in default of the payment of fine, to further undergo Simple Imprisonment for a period of six months for the offence punishable under Section 6 of the POCSO Act, 2012, with it having been directed that both the sentences would run concurrently.

(2.) The Trial Court Record was requisitioned, has been received and has been perused.

(3.) The nominal roll received from the Superintendent Jail-04, Tihar, Delhi indicates that on the date 19.08.2019, the appellant herein had undergone a period of 2 years 9 months and 21 days of incarceration with a period of 24 days of remission with the unexpired portion of the sentence being 7 years 1 month and 15 days in the event of having remaining unpaid, which in the instant case has apparently not been paid. The jail conduct of the appellant has been reported to be satisfactory.