NIRBHAY NARAYAN TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) The instant appeal filed on behalf of the accused-appellant is directed against the judgment and orders dated 4.5.2015 passed by Shri Ashwani Kumar Singh, Additional Sessions Judge, Court No.1, Ballia in Special Case No.25 of 2014, whereby the appellant has been convicted under Sections 363, 366, 376, IPC & under Section 4 of POCSO Act and sentenced to undergo rigorous imprisonment for five years, five years, ten years and seven years respectively. Consolidated amount of Rs.10,000/- has been imposed as fine. In default of payment of fine the appellant has been further directed to undergo one year's rigorous imprisonment. All the sentences have been directed to run concurrently.

(2.) Heard Shri S.K. Tiwari, learned counsel for the appellant, Smt. Archana Singh, learned A.G.A. for the State and Shri Arvind Singh Sengar, learned counsel for the complainant.

(3.) The facts giving rise to the present appeal may be summarized as under:-