Sunil @ Fengar Soura vs State Of Chhattisgarh
2022 Latest Caselaw 3490 Chatt

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                                                              NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

                 CRA No. 323 of 2018

    Sunil @ Fengar Soura, S/o Dusari Soura, Aged About 19
     Years, R/o Transport Nagar Kawardha, Tahsil Kawardha,
     District Kabirdham, Chhattisgarh.      ---- Appellant

                              Versus

    State of Chhattisgarh, Through- The Police              Station
     Kawardha, District- Kabirdham, Chhattisgarh.

                                                  ---- Respondent

For Appellant : Shri Vijay Kumar Sahu, Advocate For Respondent /State : Smt. Binu Sharma, Panel Lawyer

Hon'ble Shri Justice Gautam Chourdiya Order on Board 11.05.2022

1) The appellant in this appeal under Section 374 (2) of CrPC is challenging the judgment of conviction and order of sentence dated 19.12.2017 passed by Special Judge (POCSO Act), Fast Track Court, Kabirdham (C.G.) in Special Sessions Case No. 47/2017, convicting the accused/appellant as under:-

                Conviction                     Sentence

      U/s. 6 POCSO Act            R.I. for 10 years, fine - Rs.

5,000/-, in default in payment of fine amount, additional R.I. for 2 months.

2) At the outset, learned counsel appearing for the appellant seeks to withdraw this appeal as another appeal i.e. CRA

No. 242 of 2018 has been preferred by the same appellant through his counsel Shri Devesh Chandra Verma, Advocate, which is pending consideration before this Court.

3) Counsel for the State has no objection to the above prayer.

4) Permission granted.

5) Accordingly, the instant appeal being not maintainable, is disposed of as withdrawn.

Sd/-

(Gautam Chourdiya) Judge Nadim