BINODI RAJVANSHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rama Kant Sharma, learned senior counsel assisted by Mr. Bipin Kumar, learned counsel for the appellants and Mr. Sujit Kumar Singh, learned A.P.P for the Respondent-State.

(2.) This appeal has been filed on behalf of the appellant under Sec. 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Code') against the judgment of conviction dtd. 23/6/2023 and order of sentence dtd. 30/6/2023 rendered by the learned Additional Sessions Judge VI-cum-Special Judge, POCSO, Nawada in POCSO Case No. 22 of 2020, C.I.S. No. 37 of 2020, arising out of Rajauli P.S. Case No. 206 of 2020 whereby, the appellants have been convicted for the offences punishable under Sec. 376(D) of the Indian Penal Code and Sec. 5(g) read with Sec. 6 of the POCSO Act and sentenced to undergo RI for twenty years each and fine of Rs.25,000.00 each for the offence punishable under Sec. 5(g) read with Sec. 6 of the POCSO Act and in default of payment of fine, they shall have to further undergo RI for six months.

(3.) The appeal has been admitted and at present, learned counsel appearing for the appellants has prayed for bail and for suspension of sentence imposed by the learned trial court during pendency of the instant appeal.