RAKESH RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The two appeals, viz., Cr. Appeal (DB) Nos. 878 of 2022 and 899 of 2022 (appellants/Rakesh Ram and Sanjay Ram respectively) have been heard together and are being disposed off by this common judgment.

(2.) Both the appellants, along with one Sangita Devi, were put on Trial.

(3.) The appellants have been convicted under Ss. 342/34, 323/34 and 376-D/34 of the Indian Penal Code and Ss. 4/17 of the POCSO Act, 2012 vide judgment dtd. 27/9/2022 passed by the learned Additional District and Sessions Judge-VI-cum-Special Court POCSO Act, Buxar in POCSO Case No. 28 of 2021, arising out of Mahila P.S. Case No. 41 of 2021. By order dtd. 29/9/2022, they have been sentenced to undergo S.I. for one year, to pay a fine of Rs.1,000.00 each and in default of payment of fine, to further suffer S.I. for one month under Sec. 342/34 of the IPC; S.I. for one year, to pay a fine of Rs.1,000.00 each and in default of payment of fine, to further suffer S.I. for one month under Sec. 323/34 of the IPC and R.I. for twenty years, to pay a fine of Rs.20,000.00 each and in default of payment of fine, to further suffer S.I. for six months under Sec. 376-D/34 of the IPC.