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Judgment
Conviction,Sentence
Under Section 376 of the Indian Penal Code and
Under Section 4 of the Protection of Children from
Sexual Offences Act, 2012 (henceforth ‘the Act,
2012’)
Under Section 506 of the Indian Penal Code","Imprisonment for Life and fine of Rs.500 with default
stipulation
(The Trial Court has sentenced the Appellant only for the
offence under Section 4 of the Act, 2012 as per the
provision contained in Section 42 of the Act, 2012)
Rigorous Imprisonment for 1 year and fine of Rs.500 with
default stipulation
,The sentences are directed to run concurrently
examination, there is nothing on the basis of which it could be said that there was any enmity between these witnesses and the Appellant. Since the",
prosecutrix is a real daughter of the Appellant, there is no possibility that she would level false allegation of rape with her by him. The delay in lodging",
the FIR has also duly been explained by the prosecution. Looking to the entire evidence available on record, in our considered view, the Trial Court",
has rightly convicted the Appellant.,
Consequently, we do not find any merit in the appeal. It is, therefore, dismissed. The Appellant is in jail. He shall suffer the sentence imposed upon",
him by the Trial Court.,