PRAMOD SAHANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent.

(2.) The instant appeal has been preferred against the judgment of conviction dtd. 5/7/2018 and order of sentence dtd. 9/7/2018 passed in Sessions Case no.538 of 2015 and Sessions Trial no. 33 of 2016 by the learned 1st Additional Sessions Judge-cum-Special Judge, POCSO Act, Muzaffarpur whereby the sole appellant was convicted under sec. 376(2) of the Indian Penal Code and sec. 6 of the POCSO Act, 2012 and sentenced to undergo RI for 10 years under sec. 376(2) of the Indian Penal Code as also to pay fine of Rs.25,000.00 and in case of default in payment of fine to undergo RI for 6 months with no further sentence having been passed for conviction under the POCSO Act, 2012.

(3.) On the statement of the informant (P.W.2) FIR being Bochahan P.S. Case No. 3 of 2014 was registered on 3/1/2014 under sec. 376 of the Indian Penal Code.