STATE OF HARYANA Vs. SUNNY

JUDGEMENT

(1.) This judgment shall dispose of the aforesaid "murder reference" made by learned Additional Sessions Judge, Rewari, in terms of Section 366 Cr.P.C. vide judgment dated 19.12.2018 and also the above mentioned appeal filed on behalf of the accused Sunny challenging the said judgment, as common questions of fact and law are involved therein.

(2.) The appellant/accused Sunny was tried by the Court of Additional Sessions Judge, Rewari in respect of FIR No. 139 dated 8.6.2018, under Sections 302, 201 IPC and Section 6 of POCSO Act, Police Station Kasola, District Rewari and vide judgment dated 19.12.2018, has been sentenced vide separate order dated 21.12.2018 as under:

(3.) The matter pertains to death of complainant Brijender Kumar's daughter aged about 8 years. The FIR (Ex. PAC) in question was lodged at the instance of complainant, the translated gist of which reads as follows: