SRIKANT PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this appeal, appellant/convicted accused, Srikant Paswan @ Srikant Paswn is challenging the Judgment and order dtd. 25/7/2016 and 1/8/2016 passed by the learned Ist Additional Sessions Judge, Patna, in Special (POCSO) Case No. 08 of 2014 between the parties, thereby convicting him of the offences punishable under Sec. 376 of the Indian Penal Code and Sec. 4 of the Protection of Children from Sexual Offence Act ("POCSO Act" for the sake of brevity). The accused is sentenced to suffer rigorous imprisonment for ten years apart from imposition of fine of Rs.10,000.00 and default sentence of simple imprisonment for six months for the offence punishable under Sec. 4 of the POCSO Act. He is not separately sentenced for the offence punishable under Sec. 376 of the Indian Penal Code in view of the provisions of Sec. 42 of the POCSO Act. For the sake of convenience, the appellant shall be referred to in his original capacity as "an accused".

(2.) Facts leading to the prosecution of the accused projected from the police report can be summarized thus:-

(3.) After hearing the parties, by the impugned Judgment and order, the learned trial court was pleased to convict the accused and to sentence him as indicted in the opening para of this Judgment.