Moti Lal Hembram @ Gandhi Hembram vs The State Of Jharkhand
2021 Latest Caselaw 1607 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (D.B.) No. 533 of 2020
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1. Moti lal Hembram @ Gandhi Hembram

2. Pradhan Hembram --- --- Appellants Versus The State of Jharkhand. -- --- Respondent

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CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh The Hon'ble Mrs. Justice Anubha Rawat Choudhary Through Video Conferencing

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For the Appellants : Mr. Pawan Kr. Pathak, Adv.

Mr. Niraj Narayan Mishra, Adv.

For the State : Mr. Bishambhar Shastri, A.P.P.

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05/05.04.2021 These two appellants stand convicted by the court of learned Additional Sessions Judge-I, Pakur in Special (POCSO) Case No.29/2018 vide impugned judgment of conviction dated 19th June 2020 and order of sentence dated 25th June 2020 and sentenced to undergo R.I. for life for the offence under Section 302, IPC with a fine of Rs.25,000/- each and default sentence; R.I. for 20 years for the offence under Section 376D of I.P.C. with a fine of Rs.20,000/- each and default sentence. However, both the sentences shall run concurrently.

Admit.

Call for the lower court records in connection with Special (POCSO) Case No.29/2018 from the court of learned Additional Sessions Judge-I, Pakur.

The application for suspension of sentence made through I.A. No.5303 of 2020 shall be considered after receipt of the LCR.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Shamim/