ADESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Appeal has been filed against the judgment dtd. 20/11/2021/23/11/2021, passed by the Additional Sessions Judge/F.T.S.C., Haridwar in Special Sessions Trial No. 18 of 2020 'State Vs. Adesh', whereby, the appellant-Adesh has been convicted for the offence under Sec. 354 of IPC and has been sentenced to undergo rigorous imprisonment for a period of three years along with a fine of Rs.10,000.00, and, he has been further convicted and sentenced to undergo rigorous imprisonment for a period of four years along with a fine of Rs.10,000.00, for the offence under Sec. 7/8 of the Protection of Children From Sexual Offences Act, 2012. Both the sentences are directed to run concurrently.

(2.) Heard Mr. Vaibhav Singh Chauhan, learned counsel for the appellant and Mr. S.T. Bhardwaj, learned Deputy Advocate General assisted by Mrs. Shivangi Gangwar, learned Brief Holder for the State.

(3.) Admit.