AHSAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Mohit Behari Mathur, learned Amicus Curiae and the learned A.G.A. for the State-respondents.

(2.) The instant jail appeal has been filed by the appellant against the order dtd. 25/2/2020 passed in Sessions Trial No.44 of 2020 (State of U.P. Vs. Ahsan) arising out of Case Crime No.534 of 2019, under Ss. 376-AB I.P.C. and Sec. 5(m)/6 POCSO Act, Police Station Pilkhuwa, District- Hapur, whereby the appellant came to be convicted under Sec. 376 AB for life and fine at Rs.50,000.00 was imposed. That apart appellant has been convicted under Sec. 5m/6 POCSO Act for life and Rs.50,000.00 fine was imposed.

(3.) The prosecution to prove the charge examined victim-P.W.1(Lavi), Amresh-P.W.2 (mother of the victim), Vinod-P.W.3 (informant), Payal-P.W.4 (sister of the victim), the other witnesses examined are formal witness, including, Dr. Anju Singh-P.W.-6.