KRISHAN @ CHUHIYA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present appeal is maintained by the appellant/accused/convict (hereinafter referred to as "the accused") , laying challenge to judgment dated 30.09.2016/27.10.2016, passed by learned Special Judge, Shimla, District Shimla, H.P., in Sessions Trial No. 27-S/7 of 2014, whereby the accused was convicted and sentenced for the commission of offence punishable under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "POSCO Act) and under Section 506 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") .

(2.) The factual matrix of the prosecution case can tersely be summarized as under:

(3.) The prosecution, in order to prove its case, examined as many as twenty seven witnesses. Statement of the accused was recorded under Section 313 Cr.P.C., wherein he pleaded not guilty.