INDRAJEET PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) This criminal appeal has been preferred against Judgment of conviction dtd. 14/2/2022 and order of sentence dtd. 16/2/2022 passed by the learned Additional Sessions Judge VI ' cum ' Special Judge POCSO, Jehanabad, in POCSO Case No. 24 of 2020 (arising out of Barabar Paryatan P.S. Case No. 41 of 2020. By the judgment and order aforesaid, the appellant has been convicted and sentenced as under: - <FRM>JUDGEMENT_19_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. Sharda Nand Mishra, learned counsel for the appellant and Mr. Manish Kumar No. 2, learned APP for the State.