SANDEEP RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mrs. Shama Sinha, the learned Advocate for the appellant and Mr. Abhimanyu Sharma, the learned APP for the State.

(2.) The appellant has been convicted under Sec. 376(3) of the Indian Penal Code, Sec. 6 read with 5(k) of the POCSO Act, 2012 and Sec. 3 (2)(v) of the SC/ST (Prevention of Atrocities) Act, 1989 vide judgment dtd. 23/9/2021 passed by learned Special Judge (POCSO Act), Darbhanga in POCSO G.R. Case No. 51 of 2018. By order dtd. 30/9/2021, he has been sentenced to undergo RI for 25 years, to pay a fine of Rs.50,000.00 and in default of payment of fine to further suffer SI for six months under Sec. 376(3) of the IPC; RI for life, to pay a fine of Rs.25,000.00 and in default of payment of fine to further suffer SI for three months under Sec. 3(2)(v) of the SC/ST Act.

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