AMIT SETH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar Singh, learned Senior Advocate for the appellant and Mr. Abhimanyu Sharma for the State.

(2.) The appellant has been convicted under Sec. 376 (2)(n) of the Indian Penal Code and Sec. 6 of the POCSO Act, 2012 vide judgment dtd. 22/1/2019, passed in POCSO Trial No. 06 of 2015 and Reg. No. Session 379 of 2015, arising out of Bhabhua Mahila P.S. Case No. 23 of 2015 by the learned Additional Sessions Judge - 1st -cum- Special Judge, Kaimur at Bhabhua and by order dtd. 31/1/2019, he has been sentenced to Patna High Court CR. APP (DB) No.227 of 2019 dt.1/8/2023 undergo R.I. for 15 years, to pay a fine of Rs.50,000.00 and in default of payment of fine to further undergo R.I. for six months under Sec. 376 (2)(n) of the IPC.

(3.) No separate sentence has been awarded under Sec. 6 of the POCSO Act, 2012.