STATE OF MADHYA PRADESH Vs. RAVI @ TOLI MALVIYA

JUDGEMENT

(1.) This judgment shall govern the disposal of Criminal Reference Case No. 13/2019 as well as Criminal Appeal No. 9132/2019 as both arise out of judgment dated 26/30.9.2019 passed by Second Additional Sessions Judge & Special Judge (Protection of Children from Sexual Offences Act, 2012), Vidisha (MP) in Special Sessions Trial No. 300002/2016.

(2.) As per Criminal Reference Case No. 13/2019, Second Additional Sessions Judge & Special Judge (Protection of Children from Sexual Offences Act, 2012), Vidisha (MP) vide judgment dated 26/30.9.2019 in Special Sessions Trial No. 300002/2016, having found the accused guilty under Sections 363, 366-A, 364, 376(2)(i), 376(2)(j), 376(2)(k), 302 and 201 I.P.C., has inflicted penalty of death sentence and has submitted the matter for confirmation.

(3.) Criminal Appeal No. 9132/2019 has been filed by the accused from jail against the aforesaid judgment, whereby he has been convicted and sentenced as under :--