SHRAVAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This criminal appeal has been preferred against judgment of conviction dtd. 4/12/2021 and order of sentence dtd. 8/12/2021 passed by the Learned Exclusive Special Judge (POCSO Act)-cum-7th Additional Sessions Judge, Gaya in POCSO Case No. 57 of 2018 (arising out of Mahkar PS Case No. 109 of 2018). By the judgment and order aforesaid, the appellant has been convicted and sentenced as under:- <FRM>JUDGEMENT_25_LAWS(PAT)11_2023_1.html</FRM>

(2.) As the matter relates to Sec. 376 of the Indian Penal Code and Sec. 4 of the POCSO Act, we are of the considered view that the names of the victim or the parents of the victim shall not be disclosed in the judgment in order to safeguard the identity of the victim girl as per the directions of the Hon'ble Supreme Court.

(3.) We have heard Mr. Ajay Kumar Thakur, learned counsel for the appellant and Ms. Shashi Bala Verma, learned APP for the State.