BIRJU THAKUR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The sole appellant herein Birju Thakur faced trial before the learned Additional Sessions Judge-I-cum-Special Judge under POCSO Act, Patna in connection with Malsalami P.S. Case No. 306 of 2015 corresponding to Special Case No. 161 of 2015.

(2.) By the impugned judgment dated 23.01.2018, the appellant was found guilty for offences under Section 376 of the Indian Penal Code and under Section 4 of the Protection of Children from Sexual Offenses Act, 2012. By order dated 29.01.2018, the learned Trial Judge awarded ten years rigorous imprisonment and a fine of rupees ten thousand for the offence under Section 4 of the Protection of Children from Sexual Offenses Act, 2012. Six months simple imprisonment was ordered in case of default of payment of fine. No separate sentence was awarded for offence under Section 376 of the Indian Penal Code.

(3.) The learned Trial Judge transmitted a copy of the judgment to the Bihar State Legal Services Authority for deciding appropriate compensation for the victim under Scheme, 2014.