JITENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the Respondent No. 2 and learned Additional Public Prosecutor for the State.

(2.) The name of the victim has not been disclosed in the present judgment to protect her privacy, prestige and dignity.

(3.) The present appeal is directed against the judgment of conviction dtd. 20/1/2025 and order of sentence dtd. 24/1/2025 passed by learned Additional Sessions Judge -VIth cum Special Judge, POCSO Act, Patna in Special Sessions Trial POCSO Case No. 75 of 2022, arising out of Digha P.S. Case No. 39 of 2022 whereby and whereunder the appellant/ Jitendra Kumar @ Kunkun has been convicted for the offences punishable under Sec. 363 of IPC and has been sentenced to undergo rigorous imprisonment for four years along with fine of Rs.5,000.00 under Sec. 363 of IPC and in case of default of payment of fine, appellant has to further undergo simple imprisonment for two months.