Anubha Rawat Choudhary, J. - (1.) Heard Chandra Shekhar Pandey, counsel appearing on behalf of the appellant.
(2.) Counsel for the State is present.
(3.) This petition has been filed for the following relief: - "That instant appeal arises against the judgment dated 06.10.2018 and sentence dated 06.10.2018, passed by Sri Subhash, Additional Sessions Judge-V cum Special Judge (POCSO), East Singhbhum, Jamshedpur in Session Trial No. 280/2015, whereby and where under the appellant has been found guilty for the offence under section 376/511 of IPC and 4/8 of POCSO Act and thereafter appellant has been convicted U/s 8 of the POCSO Act and sentenced to undergo rigorous imprisonment for three years and fine of Rs. 2,000/- for offence U/s 8 of POCSO Act. In default of fine, the convict will undergo further imprisonment of one month.";