MONU THAKUR Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal, forwarded by the Senior Superintendent, District Jail, Aligarh, vide letter dtd. 27/9/2021, on the request of the appellant Monu Thakur, assails the judgment and order of the court of Additional District and Sessions Judge /Special Judge (Pcoso Act), First, Hathras, dtd. 23/9/2021, in Special Sessions Trial No.40 of 2019, convicting the appellant Monu Thakur under Ss. 302, 376, 326-A, 354, 354-A, 452 IPC and Ss. 7/8 and 5/6 of the Protection of Children from Sexual Offences Act, 2012 (for short Pocso Act) and sentencing him as follows:

(2.) As death penalty was awarded by the court below, a reference has been sent to this Court under Sec. 366 (1) CrPC for confirmation of death penalty which has given rise to Reference No.10 of 2021.

(3.) Considering the nature of the crime, we are not disclosing the name of the victim, members of her family as well of the witnesses of that area (locality) and, therefore, wherever required, they have been described by their witness number.