GUDDU KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been filed against the judgment and order dtd. 3/1/2022 sentence dtd. 22/1/2022, passed by Special Judge, POCSO, Araria in Special POCSO Case No. 11 of 2019 (arose out of Raniganj P.S. Case No. 89 of 2019) wherein the appellant was convicted for the offences punishable under Ss. 376, 302 of the I.P.C. and Sec. 3(2)(v) of the S.C./S.T. Act. <FRM>JUDGEMENT_18_LAWS(PAT)11_2023_1.html</FRM>

(2.) Out of the slapped amount i.e. Rs.1,60,000.00 (One Lakh Sixty Thousand Rupees) 75% will be given to the parent of the victim/deceased as the provisions laid under Sec. 357 of the Cr.P.C. All the sentences have been directed to run concurrently and the appellant is entitled to set out under Sec. 428 of the Cr.P.C.

(3.) The criminal law was set into motion basing on the complaint given by P.W. 9. The facts culled out the written application are as follows: