Panchu Baraik vs The State Of Jharkhand
2021 Latest Caselaw 4995 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (DB) No. 292 of 2021
            Panchu Baraik                                                  Appellant
                                            Versus
            The State of Jharkhand                             ...            Respondent

            CORAM:         Hon'ble Mr. Justice Aparesh Kumar Singh
                          Hon'ble Mrs. Justice Anubha Rawat Choudhary
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For the Appellant : Mr. Hadish Ansari, Advocate For the State : Mr. Bhola Nath Ojha, A.P.P.

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05/22.12.2021 Sole appellant along with co-convicts, Lalchand Baraik, Jahanveer Manjhi, Munna Manjhi and Rupesh Oraon have been held guilty for the charges under Section 376D of I.P.C and Section 4 of POCSO Act by the impugned judgment dated 23.08.2021 passed in G.R.(POCSO) Case No. 951 of 2017 by the Court of learned District & Additional Sessions Judge-I-cum- Special Judge (POCSO), Gumla. All the convicts have been sentenced to undergo Rigorous Imprisonment for 20 years with a fine of Rs. 10,000/- each and default sentence each under Section 376D of I.P.C by the impugned order of sentence dated 25.08.2021. No separate sentence has been awarded under Section 4 of POCSO in view of the Section 42 thereof.

Admit.

Call for the Lower Court Records from the Court of learned District & Additional Sessions Judge-I-cum-Special Judge (POCSO), Gumla in connection with G.R.(POCSO) Case No. 951 of 2017.

Office to verify whether the other co-convicts, Lalchand Baraik, Jahanveer Manjhi, Munna Manjhi and Rupesh Oraon have preferred any criminal appeal or not?

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/