RADHESHYAM SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant has preferred this appeal under Sec. 374(2) of the Code of Criminal Procedure against the judgment of conviction dtd. 6/4/2021 and order of sentence dtd. 12/4/2021, passed by the learned Additional Sessions Judge VI-cum-Special POCSO Judge, Madhubani in G.R. No. 48 of 2016, arising out of Mahila P.S. Case No. 76 of 2016, whereby and whereunder the appellant has been convicted and sentenced as under:-

(2.) The victims' names and those of her relatives are not being disclosed in the present judgment and order so as to protect their identities and are being referred to as the prosecutrix/informants/victims/PWs.

(3.) The prosecutrix/informant of this case claims herself to be a minor girl. Her fard-beyan was recorded by PW 7, ASI, Mahila P.S. Madhubani on 12/8/2016, on the basis whereof Mahila P.S. Case No. 76 of 2016 was registered on 12/8/2016 at 6:30 PM under Sec. 376/34 of the IPC, Sec. 4 of the POCSO Act, 2012 and Sec. 3 (XII) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.