Niranjan Rai vs The State Of Jharkhand
2021 Latest Caselaw 2950 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 603 of 2020
           Niranjan Rai                                                  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

           For the Appellant          : Mr. Nipun Bakshi, Advocate
           For the State              : Md. Azeemuddin, A.P.P
                                             ---

05/17.08.2021 Heard Mr. Nipun Bakshi retained lawyer of High Court Legal Services Committee representing the appellant and Md. Azeemuddin, learned A.P.P for the State.

Defect no. 9(i) is ignored since the certified copy of the impugned judgment has already been filed. Learned counsel for the appellant undertakes to remove the defect no. 9(iv), as under, within a week.

9(iv)- Cr. Appeal (D.B) No. is missing at prayer in I.A (1 st copy).

Office to place the file for inspection and removal of defects, on requisition being made, within this time.

There is a delay of 23 days in preferring the instant Memo of Appeal, for which I.A. No. 6028 of 2020 has been preferred.

Upon consideration of submission of learned counsel for the parties and the reasons given in the instant I.A, delay is condoned. Accordingly, I.A. stands disposed of.

Sole appellant stands convicted for the offence punishable under Section 376(2)(i) of I.P.C and Section 4 of POCSO Act, 2012 by the impugned judgment dated 25.07.2020 in connection with POCSO Act Case No. 06 of 2018 by learned Additional Sessions Judge I -Cum-Special Judge, Dumka and has been sentenced to undergo Rigorous Imprisonment for life with a fine of Rs. 20,000/- and default sentence by the impugned order of sentence dated 31.07.2020.

Admit.

Call for the Lower Court Record from the Court of learned Additional Sessions Judge I -Cum-Special Judge, Dumka in connection with POCSO Act Case No. 06 of 2018.

Prayer for suspension of sentence made through I.A. No. 6027 of 2020 shall be considered after receipt of L.C.R.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/