ZAHID ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Abdul Mannan Khan, learned Advocate for the sole appellant and Mr. Binod Bihari Singh, learned APP for the State.

(2.) The appellant has been convicted under Ss. 363, 366A and 376 of the IPC and Sec. 4 of the POCSO Act, 2012 vide judgment dtd. 13/2/2023 passed by the learned VII Additional Sessions Judge-cum-Special Judge, POCSO, Bagha, West Champaran in Sessions Trial No. (Case No. Bagha Mahila P.S. Case No. 34 of 2021)/G.R. No. 719/2021 (CIS Criminal Case POCSO 174 of 2021). By order dtd. 15/2/2023, he has been sentenced to undergo R.I. for seven years for the offence under Sec. 363 of the IPC; R.I. for ten years for the offence under Sec. 366A of the IPC and R.I. for twenty years for the offence under Sec. 376 of the IPC. The Trial Court has sentenced the appellant also under Sec. 4 of the POCSO Act, 2012 also for twenty years. The appellant has also been slapped with a fine of Rs.20,000.00 and in default of the same imprisonment for one month.

(3.) All the sentences have been directed to run concurrently.