SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Being aggrieved by and dissatisfied with the order of sentence dtd. 2/11/2020 passed by the learned Special Judge, Exclusive POCSO Court-cum-Additional Sessions Judge-VI, Gaya (hereinafter referred to as 'the Trial Court') in POCSO Case No. 17 of 2018, the appellant has preferred the present appeal under the proviso to Sec. 372 of the Code of Criminal Procedure (for short 'CrPC').

(2.) The appellant herein was the informant of Rampur PS. Case No. 37 of 2018 registered on 6/2/2018 for the offences punishable under Ss. 363, 364, 366A of the Indian Penal Code (for short 'IPC') and 8 of the Protection of Children from Sexual Offences Act (for short 'POCSO Act'). Later on, Ss. 302, 376, 307 and 201 of the IPC and 4 of the POCSO Act were added to the First Information Report (for short 'FIR') during investigation after the dead body of the missing daughter of the informant was recovered.

(3.) After completing the investigation, Charge-Sheet No. 80 of 2018 dtd. 30/4/2018 was submitted by the investigating officer under Ss. 363, 364, 302, 201, 376 and 307 of the IPC and 4 and 8 of the POCSO Act against respondent no.2 Chhotu Rawani.