AKHILESH TURAHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the Appellant, learned counsel for the Informant as well as learned APP for the State.

(2.) The present appeal has been preferred against the Judgment of Conviction dtd. 29/9/2021 and Order of Sentence dtd. 30/9/2021 passed by learned Additional District and Sessions Judge- VIth - cum- Special Judge, POCSO Act, Buxar in POCSO Case No. 35 of 2018 CIS No. 32/2018 arising out of Simri P.S. Case No. 148 of 2018.

(3.) The appellant stood charged for the offences punishable under Ss. 376, 341, 323, 354B, 354C, 308, and 509 of the Indian Penal Code (hereinafter referred to as "IPC") and Sec. 4 of Protection of Children from Sexual Offences Act (hereinafter referred to as "POCSO Act").