KANWALJIT SINGH AHLUWALIA, J. - (1.) Jagdish Singh @ Tillu son of Roop Singh through jail has preferred the present appeal under Section 374 Cr.P.C. to assail his conviction for the offences under Sections 363, 366, 376(2)(i) and (m) IPC and Section 5(i) and (m) 6 of Protection of Children from Sexual Offences Act, 2012, recorded by the court of Special Judge, POCSO Act Cases, Kota.
(2.) The said court vide impugned judgment dated 23.7.2018 convicted the appellant for the above said offences and vide a separate order of even date sentenced the appellant as under- U/S. 376(2)(i) and (m) IPC read with Section 5(i) and (m) 6 POCSO Act- to undergo life imprisonment and to pay a fine of Rs.50,000/-, in default thereof to further undergo additional six months imprisonment.
(3.) U/s 363 IPC - to undergo four years RI and to pay a fine of Rs.25,000/-, in default thereof to undergo additional three months imprisonment.;