STATE OF UTTARAKHAND Vs. SARDAR PARWAN SINGH
LAWS(UTN)-2019-11-154
HIGH COURT OF UTTARAKHAND
Decided on
November 06,2019
STATE OF UTTARAKHAND
Appellant
VERSUS
Sardar Parwan Singh
Respondents
Referred Judgements :-
BHAGWAN DAS VS. STATE OF RAJASTHAN [REFERRED TO]STATE DELHI ADMINISTRATION VS. PALI RAM [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. JAI LAL [REFERRED TO]
KANTI DEVI VS. POSHI RAM [REFERRED TO]
KAMALANANTHA VS. STATE OF TAMIL NADU [REFERRED TO]
RAMREDDY RAJESHKHANNA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
TRIMUKH MAROTI KIRKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
BASO PRASAD VS. STATE OF BIHAR [REFERRED TO]
VENKATESAN VS. STATE OF TAMIL NADU [REFERRED TO]
VENKATESAN VS. STATE OF TAMIL NADU [REFERRED TO]
PANTANGI BALARAMA VENKATA GANESH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MALAY KUMAR GANGULY VS. SUKUMAR MUKHERJEE [REFERRED TO]
RAMESH CHANDRA AGRAWAL VS. REGENCY HOSPITAL LTD [REFERRED TO]
SANTOSH KUMAR SINGH VS. STATE [REFERRED TO]
SANJAY KUMAR JAIN VS. STATE OF DELHI [REFERRED TO]
MADHU VS. STATE OF KERALA [REFERRED TO]
MUNNA KUMAR UPADHYAYA ALIAS MUNNA UPADHYAYA VS. STATE OF ANDHRA [REFERRED TO]
PREMJIBHAI BACHUBHAI KHASIYA VS. STATE OF GUJARAT [REFERRED TO]
VIVEK KALRA VS. STATE OF RAJASTHAN [REFERRED TO]
NANDLAL WASUDEO BADWAIK VS. LATA NANDLAL BADWAIK [REFERRED TO]
STATE OF GUJARAT VS. KISHANBHAI [REFERRED TO]
MUKESH AND ANOTHER VS. STATE FOR NCT OF DELHI AND OTHERS. [REFERRED TO]
GANPAT SINGH VS. THE STATE OF MADHYA PRADESH [REFERRED TO]
PATTU RAJAN VS. STATE OF TAMIL NADU [REFERRED TO]
JUDGEMENT
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(1.)In Sessions Trial No. 70 of 2017, State Vs. Sardar Parwan Singh, the learned Fast Track Court/ Additional District and Sessions Judge/ Special Judge (POCSO), District Dehradun (for short "the case") by the judgment and order dated 22/23.08.2018, convicted Sardar Parwan Singh for the charges under Sections 376 and 302 IPC and Section 5 read with 6 of The Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as "the POCSO Act") and sentenced him as hereunder:-
"(i) Under Section 6 of the POCSO Act, imprisonment for life and a fine of Rs. 30,000/-. In default of payment of fine, to undergo rigorous imprisonment for a further period of two years.
(ii) Under Section 302 IPC death penalty and a fine of Rs.30,000/- In default of payment of fine, to undergo rigorous imprisonment for a further period of two years."
(2.)Criminal Reference No. 3 of 2019 has been submitted for the confirmation of death penalty awarded to Sardar Parwan Singh.
(3.)In Criminal Jail Appeal No. 40 of 2018, Sardar Parwan Singh Vs. State, the impugned judgment and order dated 22/23.08.2008, convicting and sentencing Sardar Parwan Singh has been challenged.
"(i) Under Section 6 of the POCSO Act, imprisonment for life and a fine of Rs. 30,000/-. In default of payment of fine, to undergo rigorous imprisonment for a further period of two years.
(ii) Under Section 302 IPC death penalty and a fine of Rs.30,000/- In default of payment of fine, to undergo rigorous imprisonment for a further period of two years."
(2.)Criminal Reference No. 3 of 2019 has been submitted for the confirmation of death penalty awarded to Sardar Parwan Singh.
(3.)In Criminal Jail Appeal No. 40 of 2018, Sardar Parwan Singh Vs. State, the impugned judgment and order dated 22/23.08.2008, convicting and sentencing Sardar Parwan Singh has been challenged.
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