ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) These appeals, preferred under Sec. 374(2) of the Code of Criminal Procedure, arise out of the same judgment of conviction dtd. 6/3/2020 and order of sentence dtd. 17/3/2020 passed by learned 1st Additional Sessions Judge-cum-Special Judge (POCSO Act and SC/ST Act), Sitamarhi, in G.R. No. 2454/19, Trial No. 90/19 arising out of Sitamarhi Mahila P.S. Case No. 27/19, and, therefore, these appeals have been heard together and are being disposed of by the present common impugned judgment and order.

(2.) By the impugned judgment and order, the appellants have been convicted and sentenced as under: -

(3.) We have heard Mr. Ajay Kumar Thakur, learned counsel appearing on behalf of the appellants in all the three cases, Ms. Shashi Bala Sharma, learned Additional Public Prosecutor for the State and Ms. Alka Sharma, learned counsel for the informant/victim.