BEDANAND YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Bijendra Kumar Singh, the learned Advocate for the appellant and Mr. Bipin Kumar, the learned APP for the State.

(2.) The appellant stands convicted under Ss. 376, 302, 201 and 326A of the IPC and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 vide judgment dtd. 29/1/2019 passed by 1st Additional District and Sessions Judge -cum- Special Judge (POCSO Act), Purnea in Special Case No.52 of 2015/CIS No. 44 of 2015 arising out of K. Nagar P.S. Case No. 465 of 2015 and by order dtd. 6/2/2019, he has been sentenced to undergo imprisonment for 10 years, to pay a fine of Rs.50,000.00 and in default of payment of fine, to further suffer S.I. for four months for the offence under Sec. 376 of IPC, to undergo R.I. for life, to pay a fine of Rs.50,000.00 and in default of payment of fine, to further suffer S.I. for six months for the offence under Sec. 302, 326A of IPC and to undergo R.I. for five years, to pay a fine of Rs.10,000.00and in default of payment of fine, to further suffer S.I. for two months for the offence under Sec. 201 of IPC.

(3.) However, no sentence has been awarded for the offence under Sec. 4 of the Protection of Children from Sexual Offences Act, 2012, as the appellant has already been sentenced under Sec. 376 of the IPC. The sentences have been ordered to run concurrently.