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Judgment
6 paragraphs · 196 wordsSanjaya Kumar Mishra, J
Heard Mr. J.S. Virk, learned Deputy Advocate General for the State. None appears for the appellant.
On the last date of listing, this Court had sought instructions if the appellant has been released after completing his sentence, or not?
The Superintendent of the Central Jail, Sitarganj, Udham Singh Nagar has intimated, as per letter dated 20.01.2022, that on 08.08.2020, the appellant has been released from the jail after completion of his sentence.
This Court has carefully examined the impugned judgment and the statement of P.W. 1, the victim,; and P.W. 3, the doctor, who has medically examined the victim. It is apparent from the record that the child witness has supported the case of the prosecution regarding her ravishment by the appellant. Her testimony is corroborated by the medical examination as also by the oral testimony of P.W. 3, the Medical Officer.
This Court finds no sufficient ground to set aside the conviction of the appellant recorded under Section 376 of the Indian Penal Code, 1860 as well as Section 4 of the Protection of Children from Sexual Offences Act, 2012. The criminal appeal is hereby dismissed.