RAJIV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the appellant and learned counsel for the State.

(2.) This appeal has been filed against the judgment of conviction dtd. 18/7/2022 and order of sentence dtd. 21/7/2022 passed by the learned Exclusive Special Court (POCSO)-cum -7th Additional District and Sessions Judge, Bhagalpur in connection with POCSO Case No. 20 of 2021, arising out of Sahkund (Sajour) P.S. Case No. 53 of 2021, whereby and whereunder the appellant has been convicted for the offence punishable under Sec. 8 of the POCSO Act and sentenced to undergo rigorous imprisonment for 5 years with a fine of Rs.3,00,000.00 (Rupees three Lakhs only) for the said offence, in default of payment of fine, to further undergo simple imprisonment for a period of 1 year.

(3.) The appellant stood charged for the offences punishable under Sec. 376 of Indian Penal Code (hereinafter referred to as IPC) and under Ss. 4, 8, 13 and 18 of the Protection of Children from Sexual Offences Act (hereinafter referred to as POCSO Act).