AKASH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Appellant has preferred this appeal from the jail against the judgment and order dated 26.7.2018 whereby the appellant has been convicted for the offences under Section 376/511 IPC and Section 6 of the POCSO Act and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 25,000/- for the offence under Section 6 of the POCSO Act.

(2.) The allegation against the appellant was that at 6 o'clock in the evening of 13.3.2017, the appellant attempted to commit rape on the two and half years old daughter of the complainant and committed sexual assault on her. When the complainant did not find the victim on the said date and time, he along with his companion Subhash Kumar started searching her. During the course of search, the complainant and his companion Subhash Kumar caught the appellant while he was indulged in committing the alleged offence and took him to the police station.

(3.) On conclusion of the trial, the appellant was convicted and sentenced as stated above.