Kishore Walde @ Ranu vs State Of Chhattisgarh
2021 Latest Caselaw 668 Chatt

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               HIGH COURT OF CHHATTISGARH, BILASPUR
                            Order Sheet

                                Cr.A. No. 106 of 2021

         Kishore Walde @ Ranu, Aged About 27 Yearsm S/o- Indal Walde, R/o-
          Damabanjari, Police Chowki Job, Police Station Chhuriya, District-
          Rajnandgaon (C.G.).

                                                                          ---- Appellant

                                        Versus

         State of Chhattisgarh, Through: Police of Police Station Chhuriya,
          District- Rajnandgaon (C.G.)

                                                                        ---- Respondent

28/06/2021 Mr. Pramod Ramteke, counsel for the appellant.

Shri Anand Verma, Deputy Government Advocate for the

State/respondent

Heard on I.A. No.02/2021, this is the second application for

suspension of sentence and grant of bail to the appellant.

By the impugned judgment dated 06.01.2021 passed by the Additional Sessions Judge, Fast Track Special Court (POCSO) Rajnandgaon (C.G.) in Criminal (POCSO) Case No. 39/2018, the appellant stands convicted and sentenced as under:

                           Conviction                              Sentences
               Under Section 451 of IPC                 RI for two years and fine amount

of Rs. 2000/-, in default of fine amount additional RI for three

months.

Under Section 342 of IPC R.I. for one year and fine amount of Rs. 1000/-, in default of fine amount additional R.I. for three months.

Under Section 354 of IPC relating R.I. for five years and fine amount to Victim No.1 of Rs. 5000/-, in default of fine amount additional R.I. for three months.

Under Section 354 of IPC relating F.I. for five years and fine amount to Victim No.2 of Rs. 5000/-, in default of fine amount additional R.I. for three months.

Under Section 10 of POCSO Act R.I. for five years and fine amount relating to Victim No. 1 of Rs. 5000/-, in default of fine amount additional R.I. for three months.

Under Section 10 of POCSO Act R.I. for five years and fine amount relating to Victim No. 2 of Rs. 5000/-, in default of fine amount additional R.I. for three months.

Under Section 509 of IPC R.I for three years and fine amount of Rs. 2000/-, in default of fine amount additional R.I. for three months.

Under Section 6/18 of POCSO Act R.I. for ten years and fine amount relating to Victim No.2 of Rs.5000/-, in default of fine amount additional R.I. for three months.

All the sentences will run concurrently.

Learned counsel for the appellant seeks to withdraw this second

application (I.A. No. 02/2021) with liberty to file a fresh application as and when

occasion arises.

Accordingly, the application (I.A. No.02/2021) for suspension of sentence and grant of bail to the appellant is dismissed as withdrawn.

Sd/-

(Gautam Chourdiya) Judge

vatti