NEERAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) These appeals, arising out of the same FIR, for involvement of appreciation of common facts, evidence and law, are being decided by this common judgment.

(2.) Appellants have been convicted, under Sec. 4 of POCSO Act, read with Sec. 376 IPC, by Additional Sessions Judge, Fast Track Special Court (POCSO), Solan, in Sessions Trial No.106-S/7 of 2020/2015, titled State versus Makhan Singh and another, in case FIR No.289 of 2014, dtd. 6/12/2014, registered in Police Station Nalagarh, District Solan, Himachal Pradesh, under Ss. 363, 376, 506 of the Indian Penal Code (for short 'IPC') and Sec. 7 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act').

(3.) Each of the appellants has been sentenced, under Sec. 4 of the POCSO Act, read with Sec. 376 IPC, for 7 years rigorous imprisonment and fine of Rs.5,000.00 each and in default payment of fine to undergo one month's imprisonment.