KAMALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed against the judgment of conviction and order of sentence dated 27.8.2014 passed by learned Additional Sessions Judge, Hoshiarpur, whereby the appellant has been convicted and sentenced as under:-

(2.) The facts necessary for adjudication of the matter as narrated in paras 2 and 3 of the impugned judgment are as under:-

(3.) After investigation, challan was presented against the present appellant. He was charge sheeted under Section 376, 506 IPC and Section 9 of POCSO Act, to which he pleaded not guilty and claimed trial.