UJJWAL GAUTAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The appellant convict is languishing in jail, as a consequence of the judgement of convection dtd. 16/3/2022, as it has been rendered by the Court of Additional District Judge/FTC, Roorkee district Haridwar. As a consequence of the judgement of conviction, rendered in Special Sessions Trial No. 78 of 2018, State Vs. Ujjwal Gautam and another, whereby the appellant has been sentenced to undergo an imprisonment for his involvement in commission of offence under Sec. 376(2)(n), as well as Sec. 5(1) to be read with Sec. 6 of the POCSO Act.

(2.) The judgement of conviction, as it was rendered by the learned Additional Sessions Court, the appellant herein has been directed to undergo 10 years of rigorous imprisonment and a fine of Rs.10,000.00 has been imposed upon him.

(3.) After admission of the present Criminal Appeal, the parties to the proceedings have invoked Sec. 320 of CrPC, for composition of an offence, on the basis of the statements, which they have made in their respective affidavits, filed in support of the Compounding Application to the following effect:-