CHHEDI DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard learned counsel for the appellant and learned Additional Public Prosecutor for the State as also learned counsel for the informant.

(2.) The present appeal has been preferred through the Patna High Court, Legal Services Committee. This appeal is arising out of the judgment of conviction dtd. 20/8/2019 (hereinafter referred to as the 'impugned judgment') and the order of sentence dtd. 27/8/2019 (hereinafter referred to as the 'impugned order') passed by learned 1st Additional Sessions Judge-cum-Special Judge (POCSO Act), Madhubani (hereinafter referred to as the 'learned trial court') in POCSO G.R. Case No. 16 of 2018 arising out of Benipatti P.S. Case No. 27 of 2018.

(3.) By the impugned judgment, the learned trial court has been pleased to convict the appellant for the offences punishable under Sec. 376 of the Indian Penal Code (in short 'IPC') and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act (in short 'POCSO Act').