PRIYANSHU THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The present appeal preferred by appellant/convict, namely, Priyanshu Thakur against judgment of conviction dtd. 10/7/2023 and order of sentence dtd. 18/7/2023 passed by learned 7th ADJ cum Exclusive Special Judge (POCSO), Sasaram in connection with POCSO Case No. 41 of 2022 (arising out of Kachhwan P.S. Case No. 100 of 2021), whereby and where under appellant/convict has been convicted for the offence punishable under Sec. 366(A), 366 of IPC and Ss. 4 and 6 of POCSO Act and has directed the appellant to undergo R.I. for 10 years and fine of Rs.1,00,000.00 and in default of payment of fine he is directed to further undergo RI for one year for the offence under Sec. 4 of the POCSO Act, period of custody of accused person during trial in this case shall be set of in sentence passed by this court.

(3.) Case of prosecution in brief is that Priyanshu Thakur (appellant) was the home tutor of the daughter /victim (aged about 17 years). It is alleged that during dushara time a conflict occurred between appellant and the brother of informant due to which the parents of appellant told the informant that one day they will make his daughter, as their daughter-in-law. Thereafter on 23/12/2021, appellant along with others kidnapped the victim with intention to marry her.