SATYAMANU KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been filed against the judgment of conviction dtd. 7/2/2022 and order of sentence dtd. 9/2/2022 passed by the Additional District and Sessions Judge VI-cum- Special Judge, POCSO Act, Buxar in POCSO Case No. 18/2015 (which arose out of the case No. 137 of 2013 of Dumraon P.S), wherein the appellant has been convicted for the offences punishable under Sec. 376(2)(f), 377 of the Indian Penal Code, and under Sec. 4 of the POCSO Act as under: <FRM>JUDGEMENT_22_LAWS(PAT)11_2023_1.html</FRM>

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

(3.) We are not disclosing the name of the victim and the prosecution witnesses in this case as the matter pertains to POCSO Act as well as under Sec. 376 of the I.P.C.