(1.) Submission for confirmation of death sentence, a reference U/s.366 of the Code of Criminal Procedure (in short "Cr.P.C.") is to be addressed in this judgment along with appeal filed by the condemned prisoner who has been convicted U/s.302, 376(2)(i), and 376-A of the Indian Penal Code (in short "I.P.C.") and U/s.6 of the Protection of Children from Sexual Offences Act, 2012 (in short "POCSO") by the learned Addl. Sessions Judge-cum-Special Judge, Jagatsinghpur in Special G.R. (POCSO) No.32 of 2018 on 10.09.2019. The Special Court while awarding death sentence for offence U/s.302 I.P.C. has not passed any separate sentence for other offences.
(2.) The deceased shall be referred to hereinafter as victim in order to avoid the disclosure of identity as observed in the case of Bhupinder Sharma vrs. State of Himachal Pradesh, (2003) 8 SCC 551, that the mandate of not disclosing identities of the victims of sexual offences under Section 228-A of I.P.C. ought to be observed in spirit.
(3.) Prosecution Case:
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