SACHIN KUMAR SINGHRAHA Vs. STATE OF MADHYA PRADESH
LAWS(SC)-2019-3-46
SUPREME COURT OF INDIA
Decided on
March 12,2019
Sachin Kumar Singhraha
Appellant
VERSUS
STATE OF MADHYA PRADESH
Respondents
Referred Judgements :-
STATE OF HIMACHAL PRADESH VS. LEKH RAJ [REFERRED TO]SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [REFERRED TO]
SEBASTIAN ALIAS CHEVITHIYAN VS. STATE OF KERALA [REFERRED TO]
SANTOSH KUMAR SINGH VS. STATE [REFERRED TO]
RAJKUMAR VS. STATE OF M.P. [REFERRED TO]
SELVAM VS. STATE THR. INSP. OF POLICE [REFERRED TO]
UNION OF INDIA VS. V. SRIHARAN @ MURUGAN [REFERRED TO]
TATTU LODHI @ PANCHAM LODHI VS. STATE OF MADHYA PRADESH [REFERRED TO]
Cited Judgements :-
SAIBUNISHA VS. INSPECTOR OF POLICE [LAWS(MAD)-2023-8-99] [REFERRED TO]III ADDITIONAL DISTRICT AND SESSIONS JUDGE VS. SALEEM SON OF ABDUL KHAYAM [LAWS(KAR)-2019-8-12] [REFERRED TO]
NETHAJI SUBASH CHANDRA BOSE VS. STATE [LAWS(MAD)-2020-1-361] [REFERRED TO]
SANTU KORI VS. STATE OF U.P. [LAWS(ALL)-2020-3-60] [REFERRED TO]
SPECIAL JUDGE (POCSO), NORTH TRIPURA, DHARMANAGAR VS. STATE OF TRIPURA [LAWS(TRIP)-2020-2-66] [REFERRED TO]
RANJEET SINGH VS. STATE OF H.P. [LAWS(HPH)-2024-10-6] [REFERRED TO]
DEEPAK @ NANHU KIRAR VS. STATE OF M.P. [LAWS(MPH)-2020-2-8] [REFERRED TO]
SHREE PAL VS. STATE [LAWS(ALL)-2021-7-102] [REFERRED TO]
SESSIONS JUDGE, KHOWAI DISTRICT, TRIPURA VS. STATE OF TRIPURA [LAWS(TRIP)-2024-2-1] [REFERRED TO]
SUDHA GUPTA VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2020-1-28] [REFERRED TO]
STATE OF U.P. VS. SANTOSH KUMAR NAT [LAWS(ALL)-2022-4-62] [REFERRED TO]
SURYA UDAIVIR VS. STATE OF UTTAR PRADESH [LAWS(ALL)-2022-4-86] [REFERRED TO]
REGISTRAR GENERAL VS. SALEEM [LAWS(KAR)-2019-8-228] [REFERRED TO]
KANAGARAJ VS. STATE [LAWS(MAD)-2021-7-343] [REFERRED TO]
STATE OF MAHARASHTRA VS. ASHOK BABAN MUKANE [LAWS(BOM)-2022-2-82] [REFERRED TO]
STATE OF H.P VS. NARENDER KUMAR [LAWS(HPH)-2023-9-1] [REFERRED TO]
STATE OF MAHARASHTRA VS. MOHAMMAD AABED MOHAMMAD AJMIR SHAIKH [LAWS(BOM)-2022-2-33] [REFERRED TO]
RUDRA PAL SINGH VS. STATE OF U.P. [LAWS(ALL)-2022-9-9] [REFERRED TO]
JUDGEMENT
MOHAN M.SHANTANAGOUDAR, J -
(1.)Leave granted.
(2.)The First Additional Sessions Judge, Maihar, District Satna, Madhya Pradesh in Special Sessions Trial No. 41 of 2015 vide judgment dated 06.08.2015 convicted the accused/appellant for the offences punishable under Sections 363, 376(A), 302 and 201(II) of the Indian Penal Code (in short "the IPC") and Section 5(i)(m) read with Section 6 of the Protection of Children from Sexual Offences Act, 2012 (in short "the POCSO Act") and sentenced him to death.
(3.)The judgment of the Trial Court was confirmed by the High Court of Madhya Pradesh at Jabalpur vide its judgment and order dated 03.03.2016 in Criminal Reference No. 5 of 2015 and in Criminal Appeal No. 2203 of 2015, except in respect of the offence under Section 363 IPC which means the accused was acquitted under Section 363 IPC by the High Court. These appeals are presented by the convicted accused.
(2.)The First Additional Sessions Judge, Maihar, District Satna, Madhya Pradesh in Special Sessions Trial No. 41 of 2015 vide judgment dated 06.08.2015 convicted the accused/appellant for the offences punishable under Sections 363, 376(A), 302 and 201(II) of the Indian Penal Code (in short "the IPC") and Section 5(i)(m) read with Section 6 of the Protection of Children from Sexual Offences Act, 2012 (in short "the POCSO Act") and sentenced him to death.
(3.)The judgment of the Trial Court was confirmed by the High Court of Madhya Pradesh at Jabalpur vide its judgment and order dated 03.03.2016 in Criminal Reference No. 5 of 2015 and in Criminal Appeal No. 2203 of 2015, except in respect of the offence under Section 363 IPC which means the accused was acquitted under Section 363 IPC by the High Court. These appeals are presented by the convicted accused.
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