LALO @ LALWA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsels appearing on behalf of the parties.

(2.) THIS is an appeal preferred by the solitary appellant against his conviction for the offence punishable under Section 376 of the Indian Penal Code (in fact, 376 (2F) of the Indian Penal Code) and sentence to undergo rigorous imprisonment for 10 years and also pay a fine of Rs. 5,000/ -, in default, further to undergo rigorous imprisonment for 6 months and the half of fine amount is to go to the victim as awarded on 26th April, 2002 by learned 6th Additional Sessions Judge, Begusarai in Sessions Trial No. 134/95 arising out of Mansoorchak P.S. Case No. 10/94.

(3.) LEARNED counsel appearing on behalf of the appellant submits to reduce the sentence as the period already undergone. On the other hand, learned Additional Public Prosecutor while considering the prayer submits that since the victim was a girl aged about 7 years, she (victim) deserves substantial compensation.