Basant Yadav vs The State Of Jharkhand
2021 Latest Caselaw 1613 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (D.B.) No. 445 of 2020
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        Basant Yadav                                              --- --- Appellant
                                        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 Appellant : Mr. Vikas Pandey, Adv. For the State : Mr. Shekhar Sinha, P.P.

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05/05.04.2021 Appellant stands convicted in connection with POCSO Case No.104 of 2017 arising out of Khelari P.S. Case No.71 of 2017 vide impugned judgment of conviction dated 6th March 2020 and order of sentence dated 17th March 2020 passed by the learned Additional Judicial Commissioner-IV cum Special Judge (POCSO), Ranchi and sentenced to undergo R.I. for fourteen years for the offence under Section 376, IPC with a fine of Rs.10,000/- and default sentence; R.I. for twenty years for the offence under Section 4 of the POCSO Act with a fine of Rs.10,000/- and default sentence and R.I. for five years for the offence under Section 10 of the POCSO Act with a fine of Rs.10,000/- and default sentence. However, all the sentences shall run concurrently.

The appeal suffers from delay of 31 days for condonation of which I.A. No.1764 of 2020 has been preferred.

Upon consideration of submissions of learned counsel for the parties and the explanation urged, delay is condoned. I.A. No.1764 of 2020 stands disposed of.

Admit.

Call for the lower court records from the court of learned Additional Judicial Commissioner-IV cum Special Judge (POCSO), Ranchi in connection with POCSO Case No.104 of 2017 arising out of Khelari P.S. Case No.71 of 2017.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Shamim/