Ghanshyam Tandi @ Santosh vs State Of Chhattisgarh
2022 Latest Caselaw 7191 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet

                               CRA No. 349 of 2020

          Ghanshyam Tandi @ Santosh Versus State Of Chhattisgarh




30.11.2022         None present for the appellant.

                   Shri Sanjay Pathak, Panel Lawyer for the State/respondent.

Vide impugned judgment dated 29.11.2019 passed by Special Judge under the POCSO Act, Raipur in Special Criminal (POCSO) Case No.19/2019, the appellant has been convicted for the offence under Section 509 IPC and Section 12 of the POCSO Act and also under Section 354 IPC and Section 8 of the POCSO Act and sentenced to undergo RI for three years in each count with default stipulations with a direction that all the sentences shall run concurrently. The appellant was in jail since his arrest, i.e. 31.12.2018, thus it seems that the appellant has completed his jail sentence.

In view of the above, Registry is directed to seek information as to whether the appellant has been released from jail or not in connection with this case.

SD/-

(N.K. Chandravanshi)

Judge

Bini