SUDHAKAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bharat Bhushan, learned counsel for the appellant and Mr. Abhimanyu Sharma, learned Additional Public Prosecutor for the State.

(2.) By the impugned judgment and order dtd. 29/8/2019/ 5/9/2019, passed by learned 1st Additional Sessions Judge-cum-Special Judge, POCSO, Bhagalpur in Sessions Trial Case No. 645 of 2015, arising out of Kahalgaon (Buddhuchak) P.S. Case No. 10/2015, the appellant has been convicted and sentenced as under :- <FRM>JUDGEMENT_50_LAWS(PAT)11_2022_1.html</FRM>

(3.) The victim's name is not being disclosed in the present judgment and order and is being referred to as PW-7/the victim.