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Ram Tirath vs State Nct Of Delhi on 8 May, 2026

Author: Prateek Jalan

Bench: Prateek Jalan

                          $~96
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CRL.A. 472/2026
                                    RAM TIRATH                                                                       .....Appellant
                                                                  Through:            Mr. Dinesh                Malik, Advocate
                                                                                      (DHCLSC)

                                                                  versus

                                    STATE NCT OF DELHI                                                   .....Respondent
                                                  Through:                            Mr. Yudhvir Singh Chauhan, APP
                                                                                      with SI Ankit Sharma, PS Fatehpur
                                                                                      Beri

                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN
                                                                  ORDER

% 08.05.2026 CRL. M.A. 14589/2026 (Exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.

1. By way of the present appeal, the appellant assails the judgment dated 10.03.2026 passed by the learned Sessions Court in Sessions Case No. 97/2020, whereby he has been convicted for offences under Sections 342 and 377 of the Indian Penal Code, 1860 ["IPC"] and Section 6 read with Section 5(m) of the Protection of Children from Sexual Offences Act, 2012 ["POCSO Act"], as well as the order on sentence dated 12.03.2026, whereby he has been sentenced to undergo rigorous imprisonment for a period of 23 years alongwith a fine of Rs. 10,000/- for CRL.A. 472/2026 Page 1 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/05/2026 at 21:19:48 the offence under Section 6 of the POCSO Act, with a further direction that in default of payment of fine, he shall undergo simple imprisonment for one month, and additionally sentenced to simple imprisonment for 6 months for the offence under Section 342 of IPC, with all the sentences directed to run concurrently.

2. The appeal is admitted.

3. The Registry is directed to requisition the digitized copy of the Trial Court record, with proper indexation, pagination, and bookmarks. The same be supplied to learned counsel for the parties.

4. The appeal be listed in the regular list, in its own turn. CRL.M.(BAIL) 956/2026 (for suspension of sentence)

5. Issue notice. Mr. Yudhvir Singh Chauhan, learned Additional Public Prosecutor, accepts notice on behalf of the State.

6. The Investigating Officer is directed to inform the victim and/or the family members of the victim/complainant, in writing, about the pendency of the present proceedings within a period of one week from today, and to file an affidavit of compliance thereof.

7. Status report be filed before the next date of hearing.

8. List on 08.07.2026.

PRATEEK JALAN, J MAY 8, 2026 'SV'/SD/ CRL.A. 472/2026 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/05/2026 at 21:19:48