PRAMOD KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) This jail appeal has been preferred by the appellant Pramod Kumar against the judgment and order dtd. 13/11/2018 passed by Special Judge, (POCSO Act)/ 8th Additional Sessions Judge, Agra in Special Case No. 2446 of 2017, case crime no. 441 of 2017 State Vs. Pramod Kumar, under Sec. 363, 366 and 376 I.P.C. and 3/4 POCSO Act, police station Atmadpur District Agra.