Bhim Gorait vs The State Of Jharkhand
2021 Latest Caselaw 2841 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (D.B) No. 88 of 2021
            Bhim Gorait                                  ....        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. Rahul Pandey, Advocate For the State : Ms. Priya Shrestha, A.P.P.

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02/10.08.2021 Sole appellant stands convicted for the offence punishable under Section 376 of I.P.C and Section 6 of POCSO Act by the impugned judgment dated 18th January, 2021 passed by learned Additional Judicial Commissioner- IV-cum-Special Judge (POCSO), Ranchi in connection with POCSO Case No. 55 of 2018 and has been sentenced to under Rigorous Imprisonment for 14 years with a fine of Rs. 10,000/- and a default sentence under Section 376 of I.P.C and further sentenced to undergo Rigorous Imprisonment for 20 years with a fine of Rs. 10,000/- and a default sentence under Section 6 of POCSO Act by the impugned order of sentence dated 21.01.2021. Both the sentences have been ordered to run concurrently.

Admit.

Call for the Lower Court Record from the Court of learned Additional Judicial Commissioner-IV-cum-Special Judge (POCSO), Ranchi in connection with POCSO Case No. 55 of 2018.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) jk/