PRABHAS SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The sole appellant/Prabhas Singh has been convicted for the offence under Sec. 376 (3) of the Protection of Children from Sexual Offences Act, 2012 vide judgment dtd. 4/1/2023 passed by the learned Additional Sessions Judge-VI-cum-Special Judge, POCSO Act, Nalanda, Biharsharif in POCSO/G.R. Case No. 113 of 2019, arising out of Mahila P.S. Case No. 175 of 2019. By order dtd. 6/2/2023, he has been sentenced to undergo R.I. for twenty years, to pay a fine of Rs.5,000.00 and in default of payment of fine, to further suffer S.I. for six months.

(3.) The victim has also been recommended for being paid compensation by the DLSA, Nalanda of an amount of Rs.6,00,000.00.