AMARJEET SAHNI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been filed against the judgment of conviction dtd. 21/12/2021 and order of sentence dtd. 23/12/2021 passed by Learned Additional Sessions Judge 6th-cumSpecial Judge, (POCSO) Act, Samastipur in T.R. No. 129/21, R.N. No. 982 of 2018 (which arose out of Warisnagar Case No. 270 of 2018), wherein the appellant has been convicted for the offences punishable under Ss. 448 and 376(3) of the Indian Penal Code, which is as under: <IMG>JUDGEMENT_55_LAWS(PAT)11_2023_1.jpg</IMG> All the sentences have been directed to run concurrently. However, the appellant was not found guilty for the offences punishable under Sec. 6 of POCSO Act.

(2.) As the matter relates to Sec. 376 of the Indian Penal Code and Sec. 6 of the POCSO Act, we are of the considered view that the names of the victim or the parents of the victim shall not be disclosed in the judgment in order to safeguard the identity of the victim girl as per the directions of the Hon'ble Supreme Court.

(3.) We have heard Rajnikant Pandey, Learned counsel for the appellant and Learned Additional Public Prosecutor for the State of Bihar.