CRJA/132/2023
2023 Latest Caselaw 3244 UK

               Office Notes, reports,
SL.          orders or proceedings or
      Date   directions and Registrar's
                                                                 COURT'S OR JUDGES'S ORDERS
No
               order with Signatures


                                          CRJA No.132 of 2023
                                          Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Pankaj Purohit, J.

Mr. R.K. Joshi, learned B.H. for the State.

2. This appeal has been received from the office of Sr. Superintendent, District Jail Haridwar. By the judgment dated 11/16.08.2023 passed by learned Additional Sessions Judge/FTSC, Roorkee, District Haridwar in Special S.T. No.32 of 2022, appellant has been convicted under Sections 354, 506, 376(3), 376(2)(f)(n) IPC and Section 5(l)(n)/6 of POCSO Act, 2012 but he was sentenced as under: -

                                           S.      Conviction   Sentence      Fine            Sentence in-lieu
                                           No.                                                of fine
                                           1.      5(l)/6 of    Twenty        Rs.10,000/-     Six     months'
                                                   POCSO        years' R.I.                   additional
                                                                                              Imprisonment.
                                           2.      5(n)/6 of    Twenty        Rs.10,000/-     Six     months'
                                                   POCSO        years' R.I.                   additional
                                                                                              Imprisonment.
                                           3.      354 IPC      Two           Rs.500/-        15         days'
                                                                years' R.I.                   additional
                                                                                              Imprisonment.
                                           4.      506 IPC      Two           Rs.500/-        15         days'
                                                                years' R.I.                   additional
                                                                                              Imprisonment.

All the aforesaid sentences were directed to run concurrently.

3. As per the office report, the appeal is within time.

4. Admit.

5. Lower Court Records be summoned.

6. List on 13.02.2024.

(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 19.10.2023 R.Dang