Mr. Manoj Kumar Garg, J. - (1.) The appellant was a teacher and was involved in serious offence of making sexual advances towards the deaf and dumb students. Further he showed those hapless students, obscene photographs.
(2.) The instant criminal appeal has been filed by the accused appellant under Section 374(2) Cr.P.C. against the judgment dated 14.05.2015 passed by the learned Special Judge, POCSO Act Cases, Bhilwara in sessions Case No. 66/2013 by which the learned Judge convicted the accused-appellant for offences under Sections 7/8, 9/10, 11/12 POCSO Act and sentenced him as under:- JUDGEMENT_235_LAWS(RAJ)1_2018_1.html
(3.) All the sentences were ordered to run concurrently.;