RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is instituted against the judgment dated 26.03.2018 and order dated 27.03.2018 rendered by the learned Additional Sessions Judge, Faridabad, in Sessions Case RBT no.116 dated 05.09.2016/27.10.2017 whereby the appellant was charged with and tried for offences punishable under Sections 363 , 366A , 376(2) of the Indian Penal Code (in short 'IPC') and under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (in short 'POCSO Act'). He has been convicted and sentenced as under:-

(2.) The case of the prosecution, in a nutshell, is that on 31.01.2016 complainant Sugreev son of Ram Adhar filed a complaint before Incharge, Police Station Sector 55, Faridabad. According to the contents of the complaint, he had five daughters and one son. His daughter/ prosecutrix was doing the job of helper at plot no.451, Sector 58. On 20.01.2016 at about 9.30 A.M. she left the house. She did not come back. She went away according to her own wishes. He searched for his daughter. The complaint was registered. Investigation was started. On 09.06.2016 the prosecutrix was recovered. Accused was arrested. Statement of the prosecutrix under Section 164 Cr.P.C. was got recorded. Investigation was completed. Challan was put up after completing all the codal formalities.

(3.) Prosecution examined a number of witnesses in support of its case. The statement of accused was also recorded under Section 313 Cr.P.C. He had denied the case of the prosecution. One witness was examined by the accused in his defence. The accused was convicted and sentenced as noticed hereinabove. Hence this appeal.