(1.) In relation to FIR No.60, dated 15.3.2013, for commission of offence, under the provisions of Section 376 of the Indian Penal Code, registered at Police Station Sadar, Una, Himachal Pradesh, accused Gurmukh Singh, hereinafter referred to as the accused, was charged to face trial for having committed offence punishable under the provisions of Section 4 of the Protection of Children from Sexual Offences Act, 2012 and Section 376 of the Indian Penal Code.
(2.) On the strength of the evidence led by the prosecution, vide judgment dated 6.8.2013, passed by Special Judge, Una, Himachal Pradesh, in Case No.3 - VII/2013, titled as State of Himachal Pradesh v. Gurmukh Singh, accused was stands convicted of the offence punishable under the provisions of Section 4 of the Protection of Children from Sexual Offences Act, 2012, and sentenced to undergo rigorous imprisonment for a period of seven years and pay fine of Rs.5,000/ - and in default of payment thereof, to further undergo simple imprisonment for a further period of three months.
(3.) Hence, the said judgment came to be assailed by the accused by filing Criminal Appeal No.4109 of 2013 and by the State in Criminal Appeal No.4232 of 2013.
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