OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has preferred this appeal aggrieved by order dated 18.11.2016 passed by Special Judge, POCSO Cases, Jhunjhuu, whereby Court below has convicted the appellant for offence under Section 366 of IPC and Section 6 of the POCSO Act and has acquitted the accused for offence under Section 363 and 376 of IPC and for offence under the SC/ST Act.

(2.) State has also preferred the Leave to Appeal seeking conviction for offence under Section 366, 376 IPC and for offence under the SC/ST Act.

(3.) Defects have been pointed out by the Registry in the Leave to Appeal. Defects are waived. Delay in filing Criminal Leave to Appeal is condoned.