RAUSHAN KUMAR 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 impugned judgment of conviction dtd. 28/2/2022 and the order of sentence dtd. 9/3/2022, passed by learned Additional District and Sessions Judge-VII-cum-Special Judge (POCSO), Patna, arising out of Khushrupur P.S. Case No. 342 of 2020, Special POCSO Case No. 191 of 2020, whereby the appellants have been convicted and sentenced as under: <FRM>JUDGEMENT_38_LAWS(PAT)12_2023_1.html</FRM>

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

(3.) We have heard Mr. Ajay Kumar Thakur, learned counsel appearing on behalf of the appellant in Criminal Appeal (DB) No. 262 of 2022 and Mr. Ramakant Sharma, learned Senior Counsel assisted by Mr. Rajesh Kumar, learned counsel appearing on behalf of the appellant in Criminal Appeal (DB) No. 311 of 2022. Ms. Shashi Bala Verma, learned Additional Public Prosecutor had represented the State in both the appeals.