Jitendra @ Jitu vs State Of Rajasthan
2022 Latest Caselaw 14308 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Criminal Appeal No. 173/2022

Jitendra @ Jitu

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : None present. For Respondent(s) : Mr. B.R. Bishnoi, P.P.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

05/12/2022

This is an appeal against conviction. The appellant has been

convicted for the offence punishable under Section 376 (AB) of the

Indian Penal Code and awarded life imprisonment under Section

3/4 of the POCSO Act. Age of the victim as per the impugned

judgment is ten years.

Thus, hearing the victim is essential as per Section 439 (1)A

Cr.P.C.

Appellant's counsel to implead the complainant/ victim's

guardian as a party respondent in the appeal within seven days.

List thereafter.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

35-Prashant/-

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