JASBIR @ CHHOTU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Appellant has been convicted under Section 376AB of IPC and Section 5 (l)/6 of the Protection of Children from Sexual Offences Act, 2012, and has been sentenced to undergo life imprisonment with a fine of Rs.20,000/- (Rupees Twenty Thousand Only) under Section 376AB of IPC, and to undergo life imprisonment with a fine of Rs.20,000/- (Rupees Twenty Thousand Only) under Section 6 of the Protection of Children from Sexual Offences Act, 2012, with default stipulations. All the sentences have been directed to run concurrently.

(2.) The appeal is belated by 3 days, which is accompanied by a delay condonation application (CRMA No.4746 of 2020).

(3.) Since the appeal is belated by 3 days only and good cause has been shown by the appellant in the delay condonation application, the delay condonation application is allowed. Delay in filing the appeal is condoned.