SANTOSH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Baxi S.R.P. Singh, learned Senior Counsel for the appellant and Mr. Sujit Kumar Singh, learned Additional Public Prosecutor for the State.

(2.) This appeal has been preferred by the appellant under Sec. 374(2) of the Code of Criminal Procedure, 1973 (Cr.P.C. for brevity) assailing the judgment of conviction dtd. 21/11/2019 and order of sentence dtd. 28/11/2019 passed by the learned 1st Additional Sessions Judge-cum-Special Judge, POCSO, Bhojpur, Ara in POCSO Case No. 34 of 2018, whereby the appellant has been convicted and sentenced as under:

(3.) The victim is the informant, whose name has been concealed in the present judgment and order to protect her prestige and dignity.