Joseph Minz @ Guddu vs The State Of Jharkhand
2021 Latest Caselaw 3010 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr. Appeal (DB) No. 131 of 2021
        Joseph Minz @ Guddu                                            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. Amit Kumar Choubey, Advocate
        For the State             : Ms. Nehala Sharmin, A.P.P
                                         ---

02/19.08.2021 Sole appellant stands convicted for the offence punishable under Section 376 of I.P.C and Section 4 of POCSO Act by the impugned judgment dated 23.03.2021 in connection with POCSO Case No. 38 of 2018 by learned Additional Judicial Commissioner-IV-cum-Special Judge (POCSO), Ranchi and has been sentenced to undergo Rigorous Imprisonment for 10 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/- with a default sentence under Section 4 of POCSO Act, by the impugned order of sentence dated 25.03.2021.

Admit.

Call for the Lower Court Record from the Court of learned Judicial Commissioner-IV-cum-Special Judge (POCSO), Ranchi in connection with POCSO Case No. 38 of 2018.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/