SHIBA SANKAR SABAT Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard.

(2.) The appellant-petitioner has been convicted under Sec. 376(2)(i) of the Indian Penal Code and Sec. 4 of the POCSO Act and sentenced to undergo R.I. for a period of twelve years and to pay a fine of Rs.20,000.00 (rupees twenty thousand), in default, to further undergo R.I. for a period of six months for the offence under Sec. 376(2)(i) of the Indian Penal Code and no separate sentence was awarded under Sec. 4 of the POCSO Act in view of the provision under Sec. 42 of the said Act by the learned Additional Sessions Judge -cum- Special Court under POCSO Act, Berhampur in G.R. Case No.43 of 2017/T.R. No.88 of 2022.

(3.) Perused the impugned judgment.