HARENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Harendra (the appellant) was convicted under Ss. 302, 201, 376-AB IPC and Sec. 5(m)/6 of Protection of Children from Sexual Offences Act, 2012 (for short POCSO Act) vide judgment and order dtd. 14/7/2021 and 15/7/2021 passed by Special Judge ( POCSO Act), Bulandshahar in Sessions Trial No. 625 of 2021 and has been awarded following punishment:

(2.) As the trial court awarded death penalty to the appellant (Harendra) under Ss. 302 IPC and Sec. 5(m)/6 of POCSO Act read with Sec. 376 AB IPC, it has sent a reference for confirmation of death penalty, which has been registered as Reference No.9 of 2021.

(3.) Against the aforesaid judgment and order, the appellant has submitted his appeal from Jail, which has been forwarded by the Superintendent of Jail, Bulandshahar vide letter dtd. 21/7/2021. This appeal has been registered as Capital Cases No.12 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 all the charges.