Manoj Kumar Singh vs The State Of Jharkhand
2021 Latest Caselaw 4787 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Appeal (DB) No. 141 of 2021

              Manoj Kumar Singh                                 ---   ---   Appellant
                                              Versus
              The State of Jharkhand                ---          ---   Respondent
                                               ---

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

---

For the Appellant: Mr. Amresh Kumar, Advocate For the Respondent: Mr. Azeemuddin, A. P.P

---

05 / 13.12.2021 Learned counsel for the appellant undertakes to remove the following surviving defect during course of the day. 9 (i) Party position in index may be corrected.

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

2. The sole appellant stands convicted for the offence punishable under section 376 (2) (n) & 376 (3) of the Indian Penal Code and section 6 of POCSO Act by the impugned judgment dated 23.03.2021 passed in POCSO Act Case No. 11/2019 by the Court of learned Additional Sessions Judge-I-cum-Special Judge, POCSO, Dumka and he has been sentenced to undergo R.I for life which shall mean remainder of his natural life with a fine of Rs. 20,000/- and a default sentence under section 6 of POCSO Act, but no separate sentence has been awarded under section 376 of the Indian Penal Code in view of section 42 of POCSO Act, by the impugned order of sentence dated 25.03.2021.

2. Admit.

3. Call for the lower court records in connection with POCSO Act Case No. 11/2019 from the Court of learned Additional Sessions Judge-I-cum- Special Judge, POCSO, Dumka.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/