(1.) Heard.
(2.) In the Crime No.634 of 2022 registered for the offences punishable under Ss. 302, 307, 323, 182, 193, 194, 196, 203, 120- B of the Indian Penal Code (hereinafter referred to as "IPC") and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "the POCSO Act, 2012") and under Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015, on filing of the charge-sheet, the trial was conducted and the accused herein Guddu Chhotelal Rajak has been convicted by the Special Court (POCSO) and District Judge-3 and Additional Sessions Judge, Nagpur vide order dtd. 21/05/2024 for the offences punishable as follows :
(3.) Since the accused is sentenced with the punishment of death, the proceeding is referred to this Court for confirmation under Sec. 366(1) of the Code of Criminal Procedure.
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