DEEPAK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been preferred against the judgment of conviction dtd. 7/2/2022 and order of sentence dtd. 8/2/2022 passed by learned Additional Sessions Judge, 7 th cum Special Judge, Protection of Children from Sexual Offences Act (hereinafter referred to as POCSO), Bettiah, West Champaran in Ramnagar P.S. Case No. 121 of 2015, CIS No. 04/2018 whereby and whereunder the learned trial court has found the appellant guilty for the offences punishable under Ss. 366A and 376 of the Indian Penal Code (hereinafter referred to as IPC) and under Sec. 4 of POCSO Act and sentenced him to undergo ten years imprisonment for the offence punishable under Sec. 366A of the IPC, to undergo seven years rigorous imprisonment for the offence punishable under Sec. 376 of the IPC and to undergo ten years rigorous imprisonment along with fine of Rs.20,000.00 for the offence punishable under Sec. 4 of POCSO Act and in default of payment of fine he has to suffer two months additional imprisonment. All the sentences were ordered to run concurrently.

(2.) The name of informant and victim have been concealed in the present judgment to protect their prestige and dignity.

(3.) A written report submitted to S.H.O., Ramnagar Thana, Bagha, West Champaran under the thumb impression of informant is the basis for registration of First Information Report (hereinafter referred to as FIR).