POCSO Court, Baran, Rajasthan: In a case registered against a 71-year-old man accused of raping his 5-year-old granddaughter, Sonia Beniwal, J., convicted the accused of the offence of rape under Penal Code, 1860 (IPC) and Protection of Children from Sexual Offences Act, 2012 (POCSO Act) and sentenced him to life imprisonment till natural death and imposed a fine of ₹ 50,000/-
In October 2022, the accused was charged with the rape of his 5-year-old granddaughter, a crime reportedly committed at his residence. The crime was discovered when the victim’s mother and aunt caught the accused in the act. A complaint was lodged by the victim’s mother leading to the registration of a case under IPC and POCSO Act, accused’s arrest and subsequent judicial custody.
[State of Rajasthan v. Heeralal, Decided on 30-08-2024]
Source: Press
Advocates who appeared in this case :
Harinarayan Singh, Public Prosecutor, Counsel for the State
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