(1.) In connection with FIR No. 116/2013, dated 30.05.2013, registered at Police Station, Palampur, District Kangra, H.P., under the provisions of Sec. 376 of IPC. The accused was charged to face trial for having committed offences punishable under the provisions of Sec. 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as the POCSO Act) and Sec. 506 of IPC.
(2.) Appreciating the testimonies of sixteen prosecution witnesses and one defence witness, trial Court convicted the accused on all counts and sentenced him to rigorous imprisonment for a period of ten years and to pay fine of Rs. 5000/ - for the offence punishable under the provisions of Sec. 6 of the POCSO Act and in default thereof, to further undergo simple imprisonment for a period of three months. Also he was sentenced to undergo rigorous imprisonment for a period of three months for commission of offence punishable under the provision of Sec. 506 of IPC.
(3.) It is this judgment dated 18.09.2014/20.09.2014, passed by Special Judge, Kangra at Dharamshala, H.P., in Sessions Case No. 24 -P/VII -2013, titled as State of Himachal Pradesh Versus Varun Kumar alias Banti, which is subject matter of challenge in this appeal filed under Sec. 374 of the Code of Criminal Procedure.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN