LAKHWINDER @ LAKHVIR @ LAKHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant was tried by the learned Additional Sessions Judge, Sirsa in FIR No. 320 dated 09.08.2014, registered at Police Station Rania, under Section 354-A(i) IPC and Section 8 of Protection of Children from Sexual Offences Act, 2012, on the allegations that on 08.08.2014 he molested the prosecutrix.

(2.) The prosecution produced ten witnesses at the trial.

(3.) On conclusion of trial, the Court below held him guilty under Section 354-A(i) IPC only and sentenced him to undergo rigorous imprisonment for one year and to pay a fine of Rs. 5000/-. The fine on realisation was ordered to be paid to the prosecutrix as compensation. In default of payment of fine, further rigorous imprisonment for two months was awarded. The trial Court also forwarded the matter to the Chief Judicial Magistrate-cum-District Legal Services Authority, Sirsa for grant of compensation to the prosecutrix.