KARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In Sessions case No.17 of 2017 arising out of FIR No.8 dtd. 17/4/2017 registered at Police Station Ghanie Ke Banger, under Sec. 377 of the Indian Penal Code, 1860 [for short the IPC ] and Sec. 4/6 of the Protection of Children from Sexual Offences Act, 2012 [for short the POCSO Act ], accused Karamjit Singh @ Kamma (now appellant) has been convicted by the Court of ld. Additional Sessions Judge, Gurdaspur under Sec. 377 IPC and Sec. 6 of the POCSO Act vide judgment dtd. 19/12/2017. Vide separate order dtd. 22/12/2017, he has been sentenced as under: - <FRM>JUDGEMENT_44_LAWS(P&H)10_2023_1.html</FRM>

(2.) Present appeal has been filed against the aforesaid judgment of conviction and order of sentence.

(3.) In order to avoid confusion, parties shall be referred as per their status before the trial Court.