Omi vs. State Of Hp
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IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Cr.A. No. 412 of 2020 Reserved on: 29.11.2023
Decided on: 04.12.2023 Omi ...Appellant Versus State of H.P.
…Respondent Coram: Hon’ble Mr. Justice Tarlok Singh Chauhan, Judge. Hon’ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting? 1 No. For the Appellant : Mr. Hemant Vaid, Advocate, vice Mr. B. B. Vaid, Advocate. For the Respondent: Mr. Anup Rattan, A.G. with Mr. Y. W. Chauhan, Sr. Addl. A.G., Mr. Navlesh Verma and Ms. Sharmila Patial, Addl. A.Gs. Tarlok Singh Chauhan, Judge The appellant has been convicted and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 10,000/- and in default of payment of fine to further undergo rigorous imprisonment for a period of six months for the commission of offence under Section 6 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act'); further sentenced to undergo simple imprisonment for six months for the commission of offence under Section 506 IPC and further sentenced to undergo rigorous imprisonment for two years and 1 Whether reporters of the local papers may be allowed to see the
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