(1.) The aforesaid appeals, preferred under Sec. 374(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as the "Cr.P.C.") arise out of the same judgment of conviction and the order of sentence dtd. 10/2/2023 and 4/3/2023 respectively, passed in POCSO Case No.81 of 2020 (arising out of Ekchari P.S. Case No.18 of 2020) by the learned Court of Exclusive Special Court (POCSO Act)-cum-7th Additional District and Sessions Judge, Bhagalpur (hereinafter referred to as the "learned Trial Judge"), hence, these appeals have been heard together and are being disposed of by the present common judgment and order. By the said judgment dtd. 10/2/2023, the learned Trial Judge has convicted the appellants for commission of offence under Sec. 376DA of the Indian Penal Code (hereinafter referred to as the "I.P.C.") and under Sec. 5(g)/6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as the "POCSO Act") and they have been sentenced to undergo rigorous imprisonment for life i.e. for the remainder of their natural life under Sec. 5(g)/6 of the POCSO Act with fine of Rs.50,000.00 each and in default thereof, the appellants have been sentenced to undergo simple imprisonment for a period of six months. No separate sentence has been awarded under Sec. 376DA of the I.P.C. considering the provisions contained under Sec. 42 of the POCSO Act
(2.) The short facts of the case are that on 4/8/2020, the victim girl had submitted her written report before the Officer- Incharge, Ekchari Police Station. In the written report, the victim girl had stated that on 29/7/2020 at about 6 p.m. in the evening, while she was going from her house to Basa, on the way three persons, namely, Aman Yadav (appellant No.1 of the first case), Ravi Roshan Yadav (appellant No.2 of the first case) and Ankush Kumar Yadav, by showing weapons and knife had forcefully taken her in a field and had committed wrong with her as also had assaulted her when she had raised alarm and ultimately she became unconscious. The victim girl is stated to have been thrown on the banks of river Ganges at Badi Chataiya. In the morning at about 4 a.m., the victim girl had stated to have regained consciousness, whereafter her family members had taken her back to her house. It has also been stated in the written report that she is a poor girl belonging to the Scheduled Caste.
(3.) On the basis of the said written report of the victim girl, a formal F.I.R. bearing Ekchari P.S. case No.18 of 2020 was registered by the Station House Officer, Ekchari P.S. on 4/8/2020 at 15:30 hours under Ss. 341, 323, 376, 506 of the I.P.C. and under Sec. 4 of the POCSO Act against Aman Yadav (appellant No.1 of the first case), Ravi Roshan Yadav (appellant No.2 of the first case) and one Ankush Kumar. After investigation and finding the case to be true qua the appellants, the police had submitted charge-sheet on 30/9/2020 under Ss. 376DA of the I.P.C., Sec. 4 of the POCSO Act and Ss. 3(1)(r)(s)(w)(ii)/3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act, 1989 (hereinafter referred to as the "Act, 1989"). Thereafter, the learned Trial Judge had taken cognizance of offence under Ss. 376DA of the I.P.C., Sec. 5(g)/6 of the POCSO Act and Ss. 3(1)(r)/3(1)(s)/3(1)(w)(ii)/3(2)(v) of the Act, 1989 vide order dtd. 25/1/2021. On 3/12/2021, charges were framed by the learned Trial judge against the appellants under Ss. 376DA of the I.P.C., Ss. 3(1)(r)/3(1)(s)/3(1)(w) (ii)/ 3(2)(v) of the Act, 1989 and Ss. 5(g)/6 of the POCSO Act, to which they pleaded not guilty and claimed to be tried.