LALIT VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ***

(2.) This criminal appeal has been filed by the appellant-applicant against the judgment and order dated 18.03.2021, passed by the learned F.T.C. Court/Additional District Judge/Special Judge (POCSO) Haldwani, District Nainital in Sessions Trial No. 32 of 2019 "State Vs. Lalit Verma", whereby the appellant-applicant has been convicted for the offences punishable under Sections 363, 366, 376(3) of I.P.C., and Section 3/4 of Protection of Children from Sexual Offences, Act, 2012.

(3.) Heard.