REGENT COMPUTRONICS PVT. LTD.

Jitendra Jatav Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

RAJA DURGA SINGH OF SOLON VS. THOLU [REFERRED TO]
MOHAMMAD IKRAM HUSSAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
BRIJ MOHAN SINGH VS. PRIYA BRAT NARAIN SINHA [REFERRED TO]
RAM PRASAD SHARMA VS. STATE OF BIHAR [REFERRED TO]
RAM MURTI VS. STATE OF HARYANA [REFERRED TO]
DAYARAM VS. DAWALATSHAH [REFERRED TO]
HARPAL SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
BIRAD MAL SINGHVI VS. ANAND PUROHIT [REFERRED TO]
SANTENU MITRA VS. STATE OF WEST BENGAL [REFERRED TO]
VISHNU ALIAS UNDRYA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAVINDER SINGH GORKHI VS. STATE OF U P [REFERRED TO]
DESH RAJ VS. BODH RAJ [REFERRED TO]
BABLOO PASI VS. STATE OF JHARKHAND [REFERRED TO]
RAM SURESH SINGH VS. PRABHAT SINGH ALIAS CHHOTU SINGH [REFERRED TO]
SATPAL SINGH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) The appellant has preferred this appeal under Sec. 374 (2) of the Code of Criminal Procedure, 1973 (2 of 1974) (for brevity 'Cr.P.C.') being aggrieved by the judgment dtd. 07/11/2022 passed by the Court of Special Judge (POCSO Act), Datia in Special Case No.10/2020, whereby the appellant has been convicted for the offences punishable under Ss. 363, 366, 376(1) of Indian Penal Code (for brevity 'IPC') and under Ss. 3/4 and 5(j)(ii)/6 of Protection of Children from Sexual Offences Act, 2012 (for brevity 'POCSO Act') and in view of the provisions of Sec. 42 of POCSO Act, 2012, sentenced him as under:-

(2.) The prosecution case in brief is as follows:-

(3.) Learned Trial Court considering the material prima facie available on record framed charges under Ss. 363, 366, 376(2)(n) of IPC and Ss. 5(L)/6, 5(j)(ii)/6 of POCSO Act against the appellant, who abjured guilt and prayed for trial.

Click here to view full judgment.

JITENDRA JATAV Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address