DHARAMVIR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant has been convicted for the offences punishable under sections 6 and 10 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act') by the learned Additional Sessions Judge-cum-Special Judge under POCSO Act, Rupnagar, vide impugned judgment dated 09.07.2013 and by a separate order of even dated i.e. 09.07.2013 he has been sentenced as under:- <FRM>JUDGEMENT_200_LAWS(P&H)3_2018_1.html</FRM>

(2.) Aggrieved therefrom, the present appeal has been filed by the appellant.

(3.) Brief facts necessary for the adjudication of this matter are that FIR No. 17 dated 03.02.2013 (Ex.PW5/B), was registered on the statement of the complainant-PW-1 (mother of the prosecutrix). As per the complainant's statement Ex.PW1/A, it is revealed that her first husband died about four years ago. She had two daughters from her first marriage. The complainant solemnized second marriage with the appellant about three years prior to the occurrence and was presently residing with the appellant alongwith her two daughters aged 8 years and 7 years. It is stated that the complainant's husband had been harassing her daughters physically for the last one year and in her absence he even tried to commit rape upon them. It is further stated that her daughters revealed that the appellant used to threaten them at that time. He was committing indecent acts with the children. It was thus prayed that action be taken against the present appellant.