POLICE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Sitesh Kumar Shashi, learned Advocate for the appellant; Mr. Krishna Bihari, learned advocate for the informant and Mr. Dilip Kumar Sinha, learned APP for the State.

(2.) The appellant has been convicted under Sec. 366A of the Indian Penal Code and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012, vide judgment dtd. 25/7/2019, passed by the learned Additional District and Sessions Judge-I-cum-Special Judge, POCSO Act, Saran, in POCSO- 07 of 2017, CIS No. 75 of 2018, G.R. No. 5374 of 2015 arising out of Isuapur P.S. Case No. 124 of 2015. By order dtd. 31/7/2019, he has been sentenced to undergo R.I. for ten years, to pay a fine of Rs.50,000.00, in default of payment of fine, to further suffer S.I. for four months for the offence under Sec. 366A of IPC and to undergo R.I. for life, to pay a fine of Rs.50,000.00 with a default clause for the offence under Sec. 6 of the POCSO Act, 2012.

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