MD. SUHAIL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been directed against the judgment of conviction dtd. 18/11/2022 and order of sentence dtd. 23/11/2022 passed by learned Additional Sessions Judge-VII cum Special Judge, Protection of Children from Sexual Offences Act (hereinafter referred to as POCSO), Patna in Special (POCSO) Case No. 178/2017 arising out of Bikram P.S. Case No. 336/2017 whereby the accused (appellant/convict) has been convicted for the offence punishable under Sec. 6 of the POCSO Act and has been sentenced to undergo rigorous imprisonment for ten years alongwith fine of Rs.50,000.00 (fifty thousand) for the said offence and in default of payment of fine he has to suffer two months additional imprisonment.

(2.) The name of victim has not been disclosed in the present judgment to protect her prestige and dignity.

(3.) A written report submitted to S.H.O., Bikram Police Station in the district of Patna under the signature of informant is the basis for registration of First Information Report (hereinafter referred to as FIR).