AMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Sec. 374 Cr.p.c. have been preferred claiming the following reliefs:-

(2.) Brief facts of the case, as placed before this Court by the learned counsel for the appellant, are that on 8/6/2015, father of the girl submitted written report before SHO of Police Station Mahila Thana, Hanumangarh against the present appellant, alleging therein that the appellant, resident of Chishitya village, for last few days prior to lodging of the complaint, started stalking his minor daughter, and also tried to molest and harass her, through mobile phone, internet etc., whereupon the father (complainant), while taking a precautionary measure, sent his daughter to his sister's house at Fazilka District, Punjab. Despite that, the appellant continuously blackmailed and tried to befriend his minor daughter. The complainant made various complaints in this regard to the Sarpanch and the parents of the appellant, but the same could not yield fruitful results.

(3.) Thereafter, the learned Court below, vide the impugned judgment dtd. 10/6/2022, acquitted the present appellant for the offence under Sec. 452 of IPC, granting him the benefit of doubt; also acquitted him for the offence under Sec. 323 IPC on the basis of the aforementioned compromise; but convicted the appellant for the offences under Ss. 354 and 354-D of I.P.C. and Sec. 11/12 of POCSO Act; for the conviction under Sec. 354 IPC and Sec. 11/12 of the POCSO Act, the appellant was sentenced to under simple imprisonment for two years, alongwith a fine of Rs.500.00, in default of payment of which, he was to undergo further one month's S.I.; in view of the conviction, under Sec. 354 IPC, the separate sentence under Sec. 354D IPC was not ordered.