POORAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Criminal Appeal has been filed against the judgment dtd. 28/3/2023, passed by learned Special Judge (POCSO), Almora in Special Sessions Trial No.12 of 2022, "State vs. Pooran Singh", by which, the appellant-Pooran Singh has been convicted for the offence punishable under Sec. 454, Sec. 354 of the Indian Penal Code (in short, "IPC") and Sec. 7 read with Sec. 8 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as, "the Act, 2012") and in view of Sec. 42 of the said Act, 2012, he has been sentenced to undergo simple imprisonment for a period of one year along with a fine of Rs.500.00 for the offence punishable under Sec. 457 IPC, and, he has been further sentenced to undergo simple imprisonment for a period of three years along with a fine of Rs.1,000.00for the offence under Sec. 7 read with Sec. 8 of the Act, 2012 with default stipulation. Both the sentences have been directed to run concurrently.

(2.) Heard Mr. Mohd. Matlub, learned Legal Aid Lawyer and Mr. Pankaj Joshi, learned Brief Holder for the State.

(3.) Admit.