STATE OF RAJASTHAN Vs. HARIOM SHARMA

JUDGEMENT

(1.) Accused Hariom Sharma had faced trial in FIR No. 275 dated 13.5.2015 registered at Police Station Nayapura, Kota City under Section 302 of Indian Penal Code, 1860. FIR was registered at the instance of accused himself. Thereafter, challan was presented against the accused Hariom Sharma and charges were framed against him under Sections 302 , 376(2)(f) , (I) and (n) Indian Penal Code , 1860, Section 5(L) / 6 , 5(n) / 6 , 5(q) / 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Vide impugned judgment/order dated 16.1.2020/20.1.2020, the accused has been convicted and sentenced as under:- Sections- Sentences Section 302 IPC Death sentence and to pay a fine of Rs. 10,000/-; in default of payment of fine to further under one year RI. Sections 5(L)/6, 5(n)/6, To undergo life imprisonment and to pay 5(q)/6 of POCSO Act a fine of Rs.10,000/-; in default of payment of fine to further undergo one year RI.

(3.) D.B. Criminal Death Reference No. 5/2020 was registered after receiving reference from the trial court, whereas, accused preferred D.B. Criminal Appeal (Jail) No. 96/2020 against the impugned judgment/order. Thereafter, Mr. V.R. Bajwa Advocate was appointed to assist the court on behalf of the accused vide order dated 26.5.2020.