ATUL NIHALE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally.

(2.) The appeal under Section 415 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity "BNSS") filed by the accused against conviction and sentence and the reference for confirmation of death sentence under Section 407 of BNSS submitted by the Special Judge, Bhopal designated under the provisions of the Protection of Children from Sexual Offences Act, 2012 (commonly known as "POCSO Act") are decided by this common judgment. Firstly, we will conclude the appeal filed by the accused.

(3.) The appellant-accused, vide judgment dated 10.03.2025 passed by the learned Special Judge in Special Case No.303/2024 (State of Madhya Pradesh v. Atul Nihale), stood convicted and sentenced, as depicted in the listicle chart below:-