Rakesh Pandit vs The State Of Jharkhand
2021 Latest Caselaw 2668 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Appeal (DB) No. 122 of 2021

              Rakesh Pandit                                   ---         ---   Appellant
                                                Versus
              The State of Jharkhand                          ---         ---   Respondent
                                                ---

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

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For the Appellant: Mr. Manoj Tondon, Advocate For the Respondent: Ms. Nehala Sharmin, A.P.P

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02 / 02.08.2021 The sole appellant along with two others namely, Rajeev Kumar Singh and Rohit Kumar Sah stand convicted for the offences punishable under sections 376-D and 120-B of the Indian Penal Code and section 6 of POCSO Act by the impugned judgment dated 12.03.2021 rendered in Special (POCSO) Case No. 02/2019 by the Court of learned Special Judge (POCSO), Godda and all the convicts have been sentenced to undergo rigorous imprisonment for 25 years with a fine of Rs. 20,000/- each and default sentence each under section 376-D of the Indian Penal Code and have been further sentenced to undergo rigorous imprisonment for 20 years with a fine of Rs. 5,000/- each and default sentence each under section 120-B of the Indian Penal Code, by the impugned order of sentence dated 18.03.2021. No separate sentence has been awarded under section 6 of POCSO Act.

2. Admit.

3. Call for the lower court records in connection with Special (POCSO) Case No. 02/2019 from the Court of learned Special Judge (POCSO), Godda.

4. The prayer for suspension of sentence made through I.A. No. 2988/2021 shall be considered after receipt of lower court records.

5. Office to verify whether co-convicts Rajeev Kumar Singh and Rohit Kumar Sah have preferred any appeal.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/