PREM SINGH PRAJAPATI Vs. STATE OF U.P.

JUDGEMENT

(1.) Reference No. 14 of 2021 has been made by the Court of Additional Sessions Judge/Special Judge (POCSO Act), Bulandshahr for confirmation of capital punishment awarded to appellant Prem Singh Prajapati in Sessions Case No. 1021 of 2020. The Jail Appeal being Capital Case No.17 of 2021 has been filed by the appellant challenging the judgment of conviction dtd. 9/11/2021 holding the appellant guilty of offence under Sec. 302, 201, 363, 376 AB of IPC and Sec. 5M/6 of POCSO Act and the order of sentence dtd. 10/11/2021, vide which the appellant was awarded death sentence to be hanged till death.

(2.) The Reference and Appeal were admitted. The Trial Court's record is received and paper books are ready.

(3.) Heard Sri Rajiv Lochan Shukla, learned counsel for the appellant, Sri Bibhuti Narayan Singh, learned counsel for the informant and learned A.G.A. for the State.