MADAN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Since these two appeals are interlinked and common judgment of the Court of Additional Sessions Judge, 1st-cum- Special Judge, Kaimur at Bhabhua is the subject matter of challenge, hence they are being decided together by this common judgment.

(3.) Both the appeals have been directed against the judgment of conviction and order of sentence dtd. 8/6/2018 and 18/6/2018 respectively passed in POCSO Trial No.26/ 2017, Reg. No.26/2017 arising out of Bhabhua Mahila P.S. Case No.50 of 2017 registered under Ss. 366(A), 376 and 120(B) of the Indian Penal Code (in short IPC) and Sec. 4 of the POCSO Act, 2012 passed by the 1 st Additional Sessions Judge-cum-Special Judge, Kaimur at Bhabhua.