Instant Criminal Appeal filed under Section 374(II) of the Code of Criminal Procedure, lays challenge to judgment of conviction and order of sentence dated 5th /6th March, 2019 passed by ... learned Special Judge, Kangra, District Kangra, Himachal Pradesh,in Sessions Case No.67-P/VII/2014, titled as State of Himachal Pradesh versus Sanjeev Kumar and another, whereby learned Court below while holding appellant ( hereinafter referred to as the accused) guilty of having committed the offence punishable under Section 4 of the Protection of Children from Sexual Offences