PRAMOD KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard the learned counsel for the parties.

(2.) The appellant has been convicted under Ss. 376(3) and 506 of the Indian Penal Code, Sec. 4(2) of the POCSO Act, 2012 vide judgment dtd. 23/9/2022 passed by the learned Additional Sessions Judge-VI-cum-Special Judge, POCSO, Vaishali at Hajipur in POCSO Gr. No. 12 of 2020, arising out of Mahila P.S. Case No. 11 of 2020. By order dtd. 13/10/2022, he has been sentenced to undergo R.I. for twenty years, to pay a fine of Rs.15,000.00 and in default of payment of fine, to further suffer R.I. for six months under Sec. 376(3) of the IPC; R.I. for twenty years, to pay a fine of Rs.10,000.00 and in default of payment of fine, to further suffer R.I. for four months under Sec. 4(2) of the POCSO Act, 2012 and S.I. for one year under Sec. 506 of the IPC.

(3.) The sentences have been ordered to run concurrently.