VIKASH SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Nachiketa Jha, the learned Advocate for the appellant and Mr. Abhimanyu Sharma, the learned APP for the State.

(2.) The sole appellant/Vikash Sah stands convicted for the offences under Sec. 376(1) of the Indian Penal Code (in short the I.P.C.) and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012 (in short the POCSO Act, 2012) vide judgment dtd. 23/8/2019 passed by the learned Additional District & Sessions Judge-I-Cum-Special Judge, POCSO Act, Saran at Chapra in POCSO Case No. 5 of 2018/C.I.S. No. 39 of 2017, arising out of Mashrakh P.S. Case No. 302 of 2017. By order dtd. 28/8/2019 , he has been sentenced to undergo rigorous imprisonment for life, to pay a fine of Rs.50,000.00 for the offence under Sec. 4 of the POCSO Act, 2012. In default of payment of fine, he has further been directed to undergo imprisonment for three months.

(3.) The victim, a seventeen years old girl, is said to have been raped by the appellant, who is her next door neighbour.