DINESH NISHAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the appeals arise out of a common judgment, they are decided together by this common judgment.

(2.) Criminal Appeal No.363 of 2019 has been preferred by accused Dinesh Nishad against judgment dated 14.2.2019 passed by the Special Judge (FTC), Bemetara in Special Case No.53 of 2016, whereby he has been convicted under Sections 363, 366A, 376(1) of the Indian Penal Code and Section 6 of the Protection of Children from Sexual Offences Act, 2012 (henceforth 'the POCSO Act') and sentenced to undergo rigorous imprisonment for 5 years with fine of Rs.500/-, 5 years with fine of Rs.500/-, 10 years with fine of Rs.500/- and 10 years with fine of Rs.500/- with default stipulations, respectively. All the sentences are directed to run concurrently.

(3.) Criminal Appeal No.558 of 2019 has been preferred by the victim/prosecutrix against the said judgment dated 14.2.2019 because the Trial Court has not granted her any compensation under Rule 7 of the Protection of Children from Sexual Offences Rules, 2012 (henceforth 'the POCSO Rules') read with Section 357 of the Code of Criminal Procedure.