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Judgment
9 paragraphs · 99 words
Meenakshi Madan Rai, J
Heard Learned Counsel for the Appellant.
Issue Notice.
Mr. Yadev Sharma, Learned Additional Public Prosecutor is present for the State-Respondent and waives formal Notice.
The Appellant was convicted of the offence under Sections 5(m) and 5(n) punishable under Section 6 of the Protection of Children from Sexual Offence Act, 2012 and under Sections 376(2)(n), 376(2)(f) and 376(3) of the Indian Penal Code, 1860 and sentenced accordingly. The Appellant is presently in Judicial Custody.
Admit the Appeal.
Call for the records from the Learned Trial Court.
Paper-Books be prepared.
List the matter after the winter vacation.