RAJESH KAHAR Vs. STATE OF U P

JUDGEMENT

(1.) The instant appeal, filed on behalf of the accused-appellant, is directed against the judgment and order dated 31st October, 2014 passed by Sri Intkhab Alam, Additional Sessions Judge/Special Judge POCSO Act, 2012 Court No.6, Basti in Sessions? Trial No. 86 of 2013, State Vs. Rajesh Kumar, whereby? appellant was convicted under section 377 I.P.C and sentenced to undergo rigorous imprisonment of 10 years and to pay fine of Rs.15,000/- in default whereof to further undergo four months imprisonment. He was further convicted under section 4 of POCSO Act, 2012 and sentenced to undergo rigorous imprisonment of 10 years and to pay fine of Rs.10,000/- in default whereof to further undergo three months imprisonment.

(2.) Heard Sri Shiv Ram Dubey, learnd counsel for the appellant and Sri Raj Bahadur, learned A.G.A for the Respondent and perused the record. ?

(3.) In the present appeal, the facts of the prosecution case are as under.