DEEWAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant appeal has been preferred against the judgment and order dtd. 20/12/2016, passed in Special Session Trial No.14 of 2016, State vs. Deewan Singh @ Kalu, by the court of Special Judge/Session Judge, Tehri Garhwal. By the impugned judgment and order, the appellant has been convicted under Sec. 377 IPC and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (for short "the POCSO Act") and sentenced as hereunder:-

(2.) Prosecution case, as emerged from the evidence, briefly stated, is as hereunder:-

(3.) On 11/3/2016, charge under Sec. 377 IPC and Sec. 5 (m) read with Sec. 6 of the Act was framed against the appellant. To which, he denied and claimed trial.