Sureshwar Thakur, Chander Bhusan Barowalia - (1.)The accused becoming aggrieved, by, his conviction, for, commission, of, offences, punishable, under, Sections 376 and 506, of, the Indian Penal Code, and, under Section 6 of the Protection of the Children from Sexual Offences, hence arising, from, FIR No. 182 of 2015, of, 19.7.2015, lodged with Police Station, West Shimla, H.P., and, besides also becoming aggrieved, by, consequential therewith sentence(s), becoming imposed, upon him, hence by the learned Sessions Judge, Shimla H.P., has, thereagainst constituted, the instant appeal, before this Court.
(2.)The accused, was charged, for committing offences punishable under Sections 376 and 506, of, the Indian Penal Code, and, Section 6 of the Protection, of, the Children from Sexual Offences. In proof of the prosecution case, the prosecution examined 21 witnesses. On conclusion of recording of prosecution evidence, the statement, of, the accused under Section 313 Cr.P.C., stood recorded, by the trial Court, wherein, he made disclosures qua his false implication. However, he did not lead any defence evidence.
(3.)On an appraisal of evidence on record, the learned trial Court, recorded findings of conviction against the accused/appellant herein.
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