REGENT COMPUTRONICS PVT. LTD.

Md. Amzad Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

SHRI BHAGWAN V. STATE OF RAJASTHAN [REFERRED TO]
GOPAL VINAYAK GODSE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MADHYA PRADESH VS. RATAN SINGH [REFERRED TO]
DALBIR SINOH VS. STATE OF PUNJAB [REFERRED TO]
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]
MACHHI SINGH VS. STATE OF PUNJAB [REFERRED TO]
SUBHASH CHANDER VS. KRISHAN LAL [REFERRED TO]
SWAMY SHRADDANANDA ALIAS MURALI MANOHAR MIS VS. STATE [REFERRED TO]
SANTOSH KUMAR SATISHBHUSHAN BARIYAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SANGEET VS. STATE OF HARYANA [REFERRED TO]
SHANKAR KISANRAO KHADE VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. V. SRIHARAN @ MURUGAN [REFERRED TO]
CHHANNU LAL VERMA VS. THE STATE OF CHHATTISGARH [REFERRED TO]
RAJENDRA PRALHADRAO WASNIK VS. STATE OF MAHARASHTRA [REFERRED TO]
MANOJ VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) We have heard Mr. Amit Kumar Anand, learned Advocate for the sole appellant and Mr. Satya Narayan Prasad, learned APP for the State.

(2.) The appellant stands convicted under Ss. 376, 2(m), 376 (A) and 302 of the IPC and Ss. 4 and 6 of the POCSO Act, 2012, vide judgment dtd. 27/7/2017 passed by the learned 1st Additional Sessions Judge-cum-Special Judge, Purnea in Special POCSO Case No. 24 of 2017, arising out of Kasba P.S. Case No. 53 of 2017.

(3.) The appellant has been sentenced vide order dtd. 31/7/2017 to undergo imprisonment for the remainder of his life and a fine of Rs.25,000.00each for the offences under Ss. 376(2)(m), 376(A) and 302 of the IPC. No separate sentence has been awarded under Ss. 4 and 6 of the POCSO Act, 2012.

Click here to view full judgment.

MD. AMZAD Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address