MD. ISLAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vindhya Keshri Kumar, learned Senior Counsel appearing on behalf of the appellant and Ms. Shashi Bala Verma, learned Additional Public Prosecutor for the State.

(2.) By the impugned judgment and order dtd. 2/7/2019/10/7/2019 passed by the Court of learned 1st Additional Sessions Judge-cum- Special Judge, POCSO Act, Vaishali, Hajipur in G.R. No. 4272 of 2015, arising out of Vaishali P.S. Case No. 261 of 2015, this appellant has been convicted and sentenced as under:- <IMG>JUDGEMENT_66_LAWS(PAT)10_2022_1.jpg</IMG>

(3.) The victim of the occurrence is being referred to as 'AB' in the present judgment for concealing her identity.