SADDAM HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) These appeals have been preferred by the appellants under Sec. 374(2) of the Code of Criminal Procedure, putting to challenge the judgment of conviction dtd. 17/3/2021 and the order of sentence dtd. 23/3/2021, passed by learned Additional District and Sessions Judge-VI-cum-Special Judge POCSO, Bettiah, West Champaran, in CIS No. 09 of 2019, arising out of Bettiah (Mufassil) P.S. Case No. 31 of 2019, whereby the appellants have been convicted and sentenced as under: <FRM>JUDGEMENT_21_LAWS(PAT)11_2023_1.html</FRM>

(2.) All the sentences have been ordered to run concurrently.

(3.) From the lower court's records and the impugned judgment of conviction also, it appears that the appellants were charged for commission of offence punishable under Ss. 363, 365, 377, 376D read with Sec. 34 of the IPC and Ss. 6 and 8 of the Protection of Children from Sexual Offences Act (POCSO Act). The said charges were read over to the appellants and evidently the appellants faced the trial for commission of the offences punishable under various provisions of the IPC and the POCSO Act in respect of the aforesaid charges.