PRAKASH KEWAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Vivakanand Singh learned advocate for sole appellant and Mr. Bipin Kumar, the learned APP for the State.

(2.) The appellant has been convicted under Ss. 376, 302 and 376A of the Indian Penal Code and Sec. 4 of the POCSO Act, 2012 vide judgment dtd. 5/1/2017 passed by learned Additional Sessions Judge-I-cum-Special Judge, Khagaria in POCSO Case No. 21 of 2015/ Registration No. 279 of 2015, arising out of Morkahi P.S. Case No. 77 of 2015, GR No. 2437 of 2015.

(3.) By order dtd. 10/1/2017, he has been sentenced to undergo RI for the remainder of his life under Sec. 376A of the IPC. No separate sentence has been imposed under Ss. 302 and 376 of the IPC. Under Sec. 4 of the POCSO Act, 2012 he has been sentenced to undergo life imprisonment, to pay a fine of Rs.25,000.00 and in default of payment of fine to further suffer RI for one year.