(1.) The appellant (Virendra Baghel) has been convicted under Sec. 302, 201, 363, 376AB IPC and 3(2)(V) SC/ST Act vide judgment and order dtd. 17/9/2021/18/9/2021 passed by Additional District and Sessions Judge/ Additional Special Judge, POCSO Act Court No.1, Firozabad in P.S.T. No. 1730 of 2019 (State of U.P. Vs. Virendra Baghel) and has been awarded following punishment:-
(2.) As for offences punishable under Sec. 302, 376 AB IPC, read with Sec. 3(2)(V) SC/ST Act, capital sentence has been awarded, the court below has sent a reference for confirmation of death penalty, which has been registered as Reference No. 12 of 2021.
(3.) The appellant has also submitted his appeal from jail against the aforesaid judgment and order, which has been forwarded by the Superintendent (Jail), Firozabad vide letter dtd. 23/9/2021. The same has been registered as Capital Case No. 15 of 2021. The appellant has prayed that the judgment and order of conviction and sentence recorded by the trial court be set aside and that he be acquitted of the charges.
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