MOJAHID ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been preferred by the appellants under Sec. 374(2) of the Code of Criminal procedure, 1973 (Cr.P.C. in short) assailing a judgment of conviction dtd. 12/12/2019 and an order of sentence dtd. 18/12/2019, passed by learned 1st Additional Sessions Judge-cum-Special Judge (POCSO), Saharsa, in POCSO Case No. 21/2017, arising out of Bakhtiyarpur P.S. Case No. 66 of 2017, whereby the appellants have been convicted and sentenced as under:- <FRM>JUDGEMENT_49_LAWS(PAT)11_2022_1.html</FRM>

(2.) The sentences have been ordered to run concurrently.

(3.) The name of the victim has been concealed and she has been referred to as 'the victim/PW-7' in the present judgment.