LAWS(P&H)-2018-3-264

RAJ NATH Vs. UNION TERRITORY

Decided On March 10, 2018
RAJ NATH Appellant
V/S
UNION TERRITORY Respondents

JUDGEMENT

(1.) The appellant has been convicted for the offences punishable under Sections 363/366/376 IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012 (for short, the 'POCSO Act') by the learned Additional Sessions Judge-cum-Judge, Special Court, Chandigarh vide judgment dated 25.04.2014. By a separate order dated 28.04.2014, the applicant/appellant has been sentenced as under:-

(2.) All the sentences are ordered to run concurrently. No separate sentence has been awarded by the learned trial court to the appellant for the offence punishable under Section 6 of the POCSO Act.

(3.) Brief facts necessary for adjudication of the appeal are that, on 12.05.2013 ASI Sher Singh (PW7) alongwith other police officials were on patrol and crime detection duty in the area of Police Post Dariya. At about 12.20 p.m., they received an information from a godown near Makhan Majra Dharamkanta that a problem was being faced by a lady. PW7 ASI Sher Singh on receipt of this information reached the spot where the complainant (PW3) alongwith her daughter (victim) PW4, were found present.