SUKH SINGH KACHHI Vs. STATE OF U. P.

JUDGEMENT

(1.) We have heard Sri M.P. Yadav, learned counsel for the appellant and Sri Arunendra Singh, learned A.G.A. for the State.

(2.) This criminal appeal is filed against judgement and order dtd. 16/3/2017 passed by Additional Sessions Judge, Court No.1, Hamirpur in Sessions Trial No.101 of 2013 arising out of Case Crime No.314 of 2013. By the impugned judgement and order, the trial court has held appellant, Sukh Singh Kachhi guilty for the offence punishable under Sec. 376 (2(i) I.P.C. and Sec. 6 of The Protection of Children From Sexual Offences Act and sentenced him to imprisonment for life and a fine of Rs.12,000.00 and Rs.15,000.00 respectively. In default of payment of fine, additional imprisonment for one year and one and a half years.

(3.) NARRATION OF FACTS: