Citation Codes Equivalent Citations citation codes Case Number Crl.A. No. 17 of 2017,Appeal under Section 374 of the Code of Criminal Procedure, 1973 Disposition NA Attorney(S) Mr. Gulshan Lama, Advocate (Legal Aid Counsel) Mr. Karma Thinlay Namgyal and Mr. Thinlay Dorjee Bhutia, Additional Public Prosecutors with Mrs. Pollin Rai, Assistant Public Prosecutor for the State-Respondent. Judges Meenakshi Madan Rai, J. Acts SECTION 157 EVIDENCE ACT Protection of Children) Act, 2015 (for short "Juvenile Justice Act") and POCSO Act Sections 9(l), 9(m) and 9(n) of the Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act") and Section 354 of the Indian Penal Code, 1860 (for 1 Crl.A. No.17 of 2017 2 Section 354(A) of the IPC read with Sections 8/10/12 of the POCSO Act, Section 164 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") Section 7 of the POCSO Act and Section 354A(1)(i) of the IPC. 6 Crl.A. No.17 of 2017 7 Section 354 of the IPC read with Sections 4 and 12 of the POCSO Act. Section 164 of the Cr.P.C. subsection (1) of section 19 or section 20 Section 313 of the Cr.P.C. Sections 5(l), 5(m) and 5(n) of the POCSO Act provisions of sub-section (1) or sub-section (2) provisions of sub-section (1) Section 3(a) of the POCSO Act be altered to Sections 5(l), 5(m), 5(n) of the POCSO Act. Sections 354A(1)(i) of the IPC and Sections 7, 9(l), (m) and (n) of the POCSO Act. sub-section (1) of section 19 Sections 9(l), 9(m) and 9(n) of the POCSO Act sub-section (2) of section 19 Section 21 of the POCSO Act reads as follows; 20 Crl.A. No.17 of 2017 21 See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account